16. Assessment or re-assessment of tax on employers and persons escaping assessment.
(1)If for any reason, any employer or person liable lo pay tax under the provisions of this Act has not been assessed to tax or has been under-assessed to tax for any year, the Profession Tax Assessing Authority may, at any time within [three calendar years] [Substituted by M.P. Act No. 10 of 2003 for 'three years'.] next following the year in respect of which such tax has not been assessed or has been under-assessed proceed to assess or re-assess the tax payable by such employer or person in respect of that year.(2)The assessment or re-assessment under sub-section (1) as the case may be, shall be completed within [two calendar years] [Substituted by M.P. Act No. 10 of 2003 for 'two years'.] from the date of initiation of such proceedings.
