Failure to furnish information regarding securities, etc
CHAPTER XXI
PENALTIES IMPOSABLE
Failure to furnish information regarding securities, etc.
270. If any person without reasonable excuse fails to comply with a notice issued under sub-section (6) of section 94, the Income-tax Officer may direct that such person shall pay by way of penalty a sum not exceeding five hundred rupees and by way of further penalty a like amount for every day after the infliction of such penalty during which the failure continues.
[As amended by the Finance Act, 1979]