About Us
Organizations and Functions
Taxpayers’ Charter
Tax Laws & Rules
Acts
Rules
Circulars and Notifications
Forms/Downloads
Budget & Bills
- Home
- When penalty under Section 271DB shall be imposed? When penalty under Section 271DB shall be imposed?, (2 of 2)
When penalty under Section 271DB shall be imposed?
Subject
FAQs on Penalty provision under IT Act
etds-answer
Penalty under Section 271DB shall be imposed if a person, carrying on a business, having total sales, turnover or gross receipts in excess of Rs. 50 crores during the immediately preceding previous year, fails to provide the facility for accepting payment through prescribed electronic modes as referred to in Section 269SU.
