Central Government Act
Section 8(a) in The Companies (Profits) Surtax Act, 1964
(a) the Income- tax Officer has reason to believe that by reason of the omission or failure on the part of the assessee to make a return under section 5 for any assessment year or to disclose fully and truly all material facts necessary for his assessment for any assessment year, chargeable profits for that year have escaped assessment or have been under- assessed or assessed at too low a rate or have been made the subject of excessive relief under this Act, or