Section 142(1) in The Income- Tax Act, 1995

Central Government Act

(1) For the purpose of making an assessment under this Act, the 1[ Assessing] Officer may serve on any person who has made a return under section 139 2[ or in whose case the time allowed under sub- section (1) of that section for furnishing the return has expired] a notice requiring him, on a date to be therein specified,-

(i) 3[ where such person has not made a return 4[ within the time allowed under sub- section (1) of section 1391, to furnish a return of his income or the income of any other person in respect of which he is assessable under this Act, in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be prescribed, or]

(ii) 5[ ] to produce or cause to be produced, such accounts or documents as the 6[ Assessing] Officer may require, or

(iii) 7[ ] to furnish in writing and verified in the prescribed manners information in such form and on such points or matters (including a statement of all assets and liabilities of the

999999. -- (4) After a regular assessment has been made, any amount refunded on provisional assessment made under sub- section (1) shall be dealt with in the manner specified hereunder, namely:- (a) where the sum refundable on regular assessment is equal to or exceeds the amount refunded under sub- section (1), the amount so refunded shall be deemed to have been refunded towards the regular assessment; (b) where no refund is due on regular assessment or the amount refunded under sub- section (1) exceeds the amount refundable on regular assessment, the whole or the excess amount so refunded shall be deemed to be tax payable by the assessee and the provisions of this Act shall apply accordingly. (5) Nothing done or suffered by reason or in consequence of any provisional assessment made under this section shall prejudice the determination, on the merits, of any issue which may arise in the course of the regular assessment. (6) There shall be no right of appeal against a provisional assessment made under sub- section (1)."

1. Substituted for" Income- tax" by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1988.

2. Substituted for" or to whom a notice has been issued under sub- section (2) of section 139 (whether a return has been made or not)" by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1989. The italicised words were substituted for" or upon whom a notice has been served" by the Taxation Laws (Amendment) Act, 1975, w. e. f. 1- 4- 1976.

3. Inserted by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1989.

4. Substituted for" before the end of the relevant assessment year" by the Finance Act, 1990, w. e. f. 1- 4- 1990.

5. Renumbered for clause (i) by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1989.

6. Substituted for" Income- tax" by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1988.

7. Renumbered for clause (ii) by the Direct Tax Laws (Amendment) Act, 1987, w. e. f. 1- 4- 1989.

assessee, whether included in the accounts or not) as the 1[ Assessing] Officer may require: Provided that-

(a) the previous approval of the 2[ Deputy] Commissioner shall be obtained before requiring the assessee to furnish a statement of all assets and liabilities not included in the accounts;

(b) the 3[ Assessing] Officer shall not require the production of any accounts relating to a period more than three years prior to the previous year.