Penalty for failure to deduct tax at source
Penalty for failure to deduct tax at source.
271C. (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 or ensure payment of, the whole or any part of the tax as required by or under— |
| (i) | sub-section (2) of section 115-O; | |
| (ii) | the proviso to section 194B; | |
| (iii) | the first proviso to sub-section (1) of section 194R; or | |
| (iv) | the proviso to sub-section (1) of section 194S; or | |
| (v) | sub-section (2) of section 194BA, |
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 or ensure payment of, as aforesaid.
(2) Any penalty imposable under sub-section (1) shall be imposed by the Joint Commissioner:
10[Provided that any penalty under sub-section (1) on or after the 1st day of April, 2025, shall be imposed by the Assessing Officer.]