58.  Wealth statement:-

(1)   The Deputy Commissioner may, by notice in writing, require any assessee to furnish, on a date to be specified in the notice, a statement (hereinafter referred to as the 'wealth statement') in the prescribed form and verified in the prescribed manner giving particulars-

(a)    his total assets and liabilities as on the date or dates specified in such notice;

(b)    the total assets and liabilities of his spouse, minor children and dependents as on the date or dates specified in such notice;

(c)    any assets transferred by him to any person during the period or periods specified in such notice and the consideration therefore; and

(d)    the total expenses incurred by the assessee, his spouse, minor children and dependents during the period or periods specified in the notice and the details thereof.