- (1.) Leave granted. Shri Monish Panda, Advocate appearing on behalf of the assessee, on instructions, states that the appellant assessee will submit itself to the reassessment proceedings which are pending hearing and final disposal. The assessee will file Form F with the authority concerned within ten weeks from today.
(2.) On expiry of the period of ten weeks the assessing officer will take up reassessment proceedings which will be completed within a period of three months, thereafter.
(3.) At this stage, it may be mentioned that on the scope and applicability of Section 6-A of the Central Sales Tax Act, 1956 , there exists difference of opinion between the various Sales Tax Collectors in the country and therefore since the appellant is now ready to file Form F, we are directing the assessing officer not to impose penalty/interest, in the reassessment proceedings as one-time waiver. Needless to add that waiver of penalty and interest shall be admissible only on Form F being furnished by the assessee within the prescribed period.;