Section - 271C

Penalty for failure to deduct tax at source

76 [Penalty for failure to deduct tax at source.

271C. 77[(1) If any person fails to—

( a) deduct the whole or any part of the tax as required by or under the provisions of Chapter XVII-B; or

( b) pay the whole or any part of the tax as required by or under—

( i) sub-section (2) of section 115-O; or

( ii) the second proviso to section 194B,

then, such person shall be liable to pay, by way of penalty, a sum equal to the amount of tax which such person failed to deduct or pay as aforesaid.]

78 [(2) Any penalty imposable under sub-section (1) shall be imposed by the 79 [Joint] Commissioner.]

Section 271C

Penalty for failure to deduct tax at source

Footnotes