Fee for default in furnishing return of income.
Fee for default in furnishing return of income.
428. Without prejudice to the provisions of this Act, where, a person required to furnish a return of income under section 263 fails to do so within such time as may be prescribed in section 263(1), he shall pay, by way of a fee,—
| (a) | a sum not exceeding ₹ 1000, if the total income of such person does not exceed ₹ 500000; |
| (b) | a sum of ₹ 5000, in any other case. |