Failure to comply with the provisions of clause (iib) of sub-section (1) of section 132
8 [Failure to comply with the provisions of clause (iib) of sub-section (1) of section 132.
275B. If a person who is required to afford the authorised officer the necessary facility to inspect the books of account or other documents, as required under clause (iib) of sub-section (1) of section 132, fails to afford such facility to the authorised officer, he shall be punishable with rigorous imprisonment for a term which may extend to two years and shall also be liable to fine.]