Section 7A in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
7A. [ Assessment of other persons. [Section-7-A was inserted by Gujarat 20 of 1978 Sec-5, w.e.f. 1-4-78]
(1)If a person liable to obtain a certificate of enrolment under sub-section (2) of section 5 has failed to get himself enrolled or, being enrolled, has failed, to make payment of the whole or any part of the amount of tax a required by or under this Act, the prescribed authority shall, after giving such person a reasonable opportunity of being heard, and after holding such enquiry as he deems fit, or otherwise, determine the amount of tax due from him, and if such amount cannot be determined property on the basis of the available material, determine the same to the best of his judgement.(2)The amount of tax due as so determined shall be paid within fifteen days of receipt of the notice of demand from the prescribed authority.] [Sub-section (1) was substituted for the original by Gujarat 17 of 1977. Sec-4, w.e.f. 1-4-77]
