Penalty for failure to keep and maintain information and document in respect of international transaction
63 [Penalty for failure to keep and maintain information and document in respect of international transaction.
271AA. Without prejudice to the provisions of section 271, if any person fails to keep and maintain any such information and document as required by sub-section (1) or sub-section (2) of section 92D , the Assessing Officer or Commissioner (Appeals) may direct that such person shall pay, by way of penalty, a sum equal to two per cent of the value of each international transaction entered into by such person.]