(3)The levy, assessment and collection of taxes under this Act shall be in accordance with the provisions of this Act and the rules and the regulations made thereunder:Provided that any person may make self-assessment and make payment of any levy or tax under this Act and rules and regulations made thereunder:Provided further that if any discrepancy or under-assessment is found in such self-assessment, such person shall be liable for payment of differential amount and a fine of not less than fifty percent and up to one hundred percent of such differential amount.
