Income Tax Department

Ministry of Finance, Government of India

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Section 452

Penalty for failure to comply with provisions of section 187

Section

Section Number

452

Chapter

CHAPTER XXI - Penalties

Act

Income-tax Act, 2025

Year

2026

Penalty for failure to comply with provisions of section 187

Penalty for failure to comply with provisions of section 187.

452. The Assessing Officer may impose on a person, a penalty of Rs. 5000 for every day of the duration of failure where he fails to provide a facility for accepting payments through the prescribed electronic modes of payment, as referred to in section 187.

Footnotes