Section 13 in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
13. Rectification of mistakes.
(1)With a view to rectifying any mistake apparent from the record, the Income- tax Officer, the Appellate Assistant Commissioner,the Commissioner (Appeals)] the Commissioner and the appellate Tribunal may, of his, or its, own motion or on an application by the depositor in this behalf, amend any order passed by him or it in any proceeding under this Act,within four years from the end of the financial year in which such order was passed"](2)An amendment which has the effect of enhancing the compulsory deposit or any penalty imposed under this Act shall not be made under this section unless the authority concerned has given notice to the depositor of its intention so to do and has allowed the depositor a reason able opportunity of being heard.(3)Where an amendment is made- under this section, the order shall be passed in writing by the authority concerned.(4)Where any such amendment has the effect of enhancing the compulsory deposit or the penalty imposed under this Act, the Income- tax Officer shall serve on the depositor a notice specifying the sum which has to be deposited or paid.
