Penalty for failure to comply with the provisions of section 269SS.
31[Penalty for failure to comply with the provisions of section 269SS.
271D. 32[(1)] If a person takes or accepts any loan or deposit in contravention of the provisions of section 269SS, he shall be liable to pay, by way of penalty, a sum equal to the amount of the loan or deposit so taken or accepted.]
33[(2) Any penalty imposable under sub-section (1) shall be imposed by the 34[Joint] Commissioner.]