Section 4 in Punjab (Institutions and Other Buildings) Tax Act, 2011
4. Self assessment.
(1)On and after the commencement of this Act, every owner or occupier, as the case may be, liable to pay tax under the Act, shall make self assessment of tax in such manner and shall file a return for the period for which tax is to be paid, in such form as may be specified by the State Government by notification.(2)Every owner or occupier, as the case may be, liable to pay tax under this Act, shall pay to the assessing authority, the full amount of tax, as assessed by him according to the provisions of this Act.(3)If any owner or occupier, as the case may be, who has made self- assessment under sub-section (1), later on discovers any bona fide error or omission in the self -assessment he may rectify such error or omission. If such rectification results in a higher amount of tax due than the original tax, he shall make payment of the additional amount of tax within a period of thirty days from the date of rectification. In case, the tax paid is more than the tax due, the excess payment of tax shall be refundable on filing an application to the assessing authority by the owner or the occupier as the case may be.
