Report No. 12
226. When assessee deemed to be in default.-
(1) If any assessee does not pay on the specified date any instalment of advance tax that he is required to pay under section 218 [section 18A(1)] and does not, before the date on which any such instalment as is not paid becomes due, send under section 220(1) or section 220(2) [section 18A(2)] an estimate or a revised estimate of the advance tax payable by him, he shall be deemed to be an assessee in default in respect of such instalment or instalments.
(2) If any assessee has sent under section 220(1) or 220(2) [18A(2)] or section 220(3) [18A(3)] an estimate or a revised estimate of the advance tax payable by him, but does not pay any instalment in accordance therewith on the date or dates specified in section 219 [section 18A(1)(a), main para, earlier half, part embodied in section re: instalments], he shall be deemed to be an assessee in default in respect of such instalment or instalments:
Provided that the assessee shall not, under sub-section (1) or this sub-section, be deemed to be in default in respect of any amount of which the payment is deferred under section 221 [section 18A(4)] until after the date communicated by him to the Income-tax Officer under section 221 [section 18A(4)].
[Section 18A(10)]
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