Section 29(7) in The Punjab Value Added Tax Act, 2005
(7)The designated officer may, with the prior permission of the Commissioner, within a period of three years from the date of the assessment order, amend an assessment, made under sub-section (2) or sub-section (3), if he discovers under-assessment of tax, payable by a person for the reason that,-(a)such a person has committed fraud or wilful neglect; or(b)such a person has misrepresented facts; or(c)a part of the turnover has escaped assessment:Provided that no order amending such assessment, shall be made without affording an opportunity of being heard to the affected person.
