Penalty for failure to deduct tax at source
73 [Penalty for failure to deduct tax at source.
271C. 74 [(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.]
75 [(2) Any penalty imposable under sub-section (1) shall be imposed by the 76 [Joint] Commissioner.]