Section 7 in The Punjab Forward Contracts Tax Rules, 1951
7.
(1)Every order of assessment shall be recorded in writing and, where the Assessing Authority determines the turnover of a dealer at a figure different from that shown in the return submitted under the provisions of these rules, the order shall state briefly the reasons thereof, but a failure to state reasons that affect the validity of an assessment order.(2)When it appears to the appropriate Assessing Authority to be necessary to make an assessment under Section 8 in respect of a dealer, he shall serve a notice in form F.C. IX.(a)calling upon him to produce his books of accounts and other documents which such authority wishes to examine, together with any objections which the dealer may wish to prefer, and any evidence, which he may wish to produce in support thereof; and(b)starting the period in respect of which the assessment is proposed and he shall fix a date, ordinarily not less than 7 days after the date of the service of the notice, for producing such accounts and documents and for considering any objection which the dealer may prefer.
