Section 26B in The Bengal Agricultural Income-Tax Act, 1944
26B. [ Estimate by Assessee] [Section 26B inserted by W.B. Act 6 of 1975.]. -
(1)[If an assessee finds at any time before the date prescribed under sub-section (1) of section 26A that by reason of] [Words, figures and letter substituted by W.B. Act 16 of 1994.] his income of the period which would be the previous year for the immediately following assessment year being likely to be more or less than the income, on which the advance tax payable by him under section 26A has been computed or for any other reason, the advance tax payable by him would be more or less than the amount which he is so required to pay, [he shall] [Words substituted by W.B. Act 9 of 1981.] send to the Agricultural Income-tax Officer an estimate of-(i)the current total agricultural income and except in the case of a company, firm or other association of persons, also his total world income, and(ii)the advance tax payable by him under this Act, and shall pay such amount of advance tax as accords with his estimate in equal instalments on such dates as may be prescribed.(2)The assessee may send a revised estimate of the advance tax payable by him [by such date as may be prescribed] [Words substituted by W.B. Act 16 of 1994.] and adjust any excess or deficiency in respect of any instalment already paid in a subsequent instalment or in subsequent instalments.(3)Any person who has not been previously assessed under this Act shall in each financial year, before the date on which the last instalment of the advance tax is due in his case, if his current total agricultural income is likely to exceed the amount specified in section 3, send to the Agricultural Income-tax Officer an estimate of-(i)the current total agricultural income and except in the case of a company, firm or other association of persons, also his total world income, and(ii)the advance tax payable by him under this Act, and shall pay such amount of advance tax as accords with his estimate on such of the dates applicable in his case as have not expired, by instalments which may be revised according to sub-section (2).(4)[] [Sub-section (4) with Explanation inserted by W.B. Act 15 of 1983.] After a regular assessment has been made under section 25, any amount paid as advance tax in pursuance of section 26A or of this section shall be deemed to have been paid towards the regular assessment, and where the amount of advance tax paid as aforesaid exceeds the amount payable under the regular assessment the excess shall be refunded to the assessee.Explanation. - In this section, the expression "advance tax" means the agricultural income-tax payable in advance in accordance with the provisions of section 26A or of this section.
