98.  Refund where salary, etc. is paid in arrears:–

Where, by reason of,-

(a)   income chargeable under the head "Salary" being paid in arrears or in advance; or

(b)  any interest chargeable under the head "Interest on securities" being received in arrears,

an assessee’s total income is assessable at a rate higher than that at which it would otherwise have been assessed, the Deputy Commissioner may, on an application made by the assessee within one year of the date of receipt thereof, determine the tax payable as if the said income or interest had been received by him during the income year to which it relates and may refund the amount of tax, if any, paid in excess thereof.