Failure to furnish information regarding securities, etc
CHAPTER XXI
PENALTIES IMPOSABLE
2a[Failure to furnish information regarding securities, etc.
270. If any person 3[***] fails to comply with a notice issued under sub-section (6) of section 94, the 3a[Assessing] 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 tike amount for every day after the infliction of such penalty during which the failure continues. ]
2a. Shall be omitted by the Direct Tax Laws (Amendment) Act, 1987, w.e.f. 1-4-1989.
3. "without reasonable excuse" omitted by the Taxation Laws (Amendment Sc Miscellaneous Provisions) Act, 1986, w.e.f. 10-9-1986.
3a. Substituted for "Income-tax" by the Direct T;. Laws (Amendment) Act, 1987, w.e.f. 1-4-1988.
[AS AMENDED BY THE DIRECT TAX LAWS (AMENDMENT) ACT, 1987]