75. If return not furnished or incorrect, Collector to make valuation. - If such return be not furnished within the period of two months from the date on which such notice was served, or within any extended time allowed by the Collector of the district, or if such Collector shall deem that any return made in pursuance of such notice is untrue or incorrect, such Collector shall proceed to ascertain and determine by such ways or means as to him shall seem expedient [the annual despatches or the annual net profits, as the case may be, calculated as aforesaid in respect of such property].
[76. Valuation where compilation of average not possible. -] If such Collector is unable to ascertain the annual despatches or the annual net profits, as the case may be, calculated as aforesaid, in respect of any property assessable under this Chapter, he may, by such ways or means as to him shall seem expedient-(a)[in the case of all mines and quarries] ascertain and determine the annual despatches therefrom to the best of his judgment having regard to all the circumstances of the case, and(b)in the case of any other property, ascertain and determine the value of such other property and determine six per centum on such value to be the annual net profits of such other property.
