19.Tax
of deceased person payable by legal representative.
(1) Where a
person dies, his executor, administrator or other legal representative shall be
liable to pay out of the estate of the deceased person, to the extent to which
the estate is capable of meeting the charge, the gift-tax determined as payable
by such person, or any sum which would have been payable by him under this Act
if he had not died.
(2) Where a
person dies without having furnished a return under section 13, or after having
furnished a return which the Assessing Officer has reason to believe to be
incorrect or incomplete, the Assessing Officer may make an assessment of the
value of the taxable gifts made by such person and determine the gift-tax
payable by him, and for this purpose may, by the issue of the appropriate
notice which would have had to be served upon the deceased person if he had
survived, require from the executor, administrator, or other legal
representative of the deceased person any accounts, documents, or other evidence
which might, under the provisions of section 15, have been required from the
deceased person.
(3) The
provisions of section 13, section 14 and section 16 shall apply to an executor, administrator
or other legal representative as they apply to any person referred to in those
sections.