(2)The [Assessing officer] [ Substituted and Inserted by Act 49 of 1991, Section 97 (w.e.f. 1-10-1991).], after considering such accounts, documents or evidence, if any, as he has obtained under sub-section (1) and after taking into account any relevant material which he has gathered, shall, by an order in writing assess the chargeable interest and the amount of the interest-tax payable on the basis of such assessment.
