63. Best judgment assessment:-

Where any person-

(a)   fails to furnish a return of total income required to be furnished by him under section 56, sub-section (3) of section 72 or sub-section (3) of section 81; or

(b)   fails to comply with any of the terms of a notice issued under sections 58 or 61, the Deputy Commissioner may, by an order in writing, assess the total income of the assessee to the best of his judgment and determine the amount of tax payable by him.