Procedure
Procedure.
274. (1) No order imposing a penalty under this Chapter shall be made unless the assessee has been heard, or has been given a reasonable opportunity of being heard.
(2) [Omitted by the Taxation Laws (Amendment) Act, 1975, w.e.f. 1-4-1976. Earlier it was amended by the Taxation Laws (Amendment) Act, 1970, w.e.f. 1-4-1971.]
(3) An Appellate Assistant Commissioner 1[or a Commissioner (Appeals)], on making an order under this Chapter imposing a penalty, shall forthwith send a copy of the same to the Income-tax Officer.
1. Inserted by the Finance (No. 2) Act, 1977, w.e.f. 10-7-1978.
[As amended by the Finance Act, 1981]