​​​​​​​​​ ​​Section​ 272B provides for penalty in case of default by the taxpayer in complying with the provisions relating to PAN, i.e., not obtaining PAN, even though he is liable to obtain PAN or knowingly quoting incorrect PAN in any prescribed document in which PAN is to be quoted or intimating incorrect PAN to the person deducing tax or person collecting tax. Penalty of Rs. 10,000 under  ​​se​ction 272B can be levied for failure to comply with the provisions of section 139A​ and penalty of Rs. 10000 per default shall be levied for failure to Quote or to Quote invalid PAN.