Failure to pay tax to credit of Central Government under Chapter XIX-B
Failure to pay tax to credit of Central Government under Chapter XIX-B.
476.22[(1) If a person fails to—
| (a) | pay the tax deducted at source by him to the credit of the Central Government, as required by or under the provisions of Chapter XIX-B; or | |
| (b) | pay tax or ensure payment of tax to the credit of the Central Government in respect of–– |
| (A) | any income by way of winnings from online games as referred in section 393(3) [Table: Sl. No. 2], excluding such winnings which are wholly in kind, as referred to in Note 2 to the said Table; or | |
| (B) | any sum by way of consideration for transfer of a virtual digital asset as referred in section 393(1) [Table: Sl. No. 8(vi)], excluding such consideration which is wholly in kind, as referred to in Note 6 to the said Table, |
he shall be punishable––
| (i) | with simple imprisonment for a term up to two years, or with fine, or with both, where the amount of such tax exceeds fifty lakh rupees; or | |
| (ii) | with simple imprisonment for a term up to six months, or with fine, or with both, where the amount of such tax exceeds ten lakh rupees but does not exceed fifty lakh rupees; or | |
| (iii) | with fine, in any other case.] |
(2) The provisions of this section shall not apply if the payment referred to in sub-section (1)(a) has been made to the credit of the Central Government on or before the time prescribed for filing the statement under section 397(3)(b) in respect of such payment.