Section 271C

PENALTY FOR FAILURE TO DEDUCT TAX AT SOURCE.

(1) If any person fails to -  (a) Deduct the whole or any part of the tax as required by or under the provisions of Chapter XVII-B; or 

(b) Pay the whole or any part of the tax as required by or under, -  (i) Sub-section (2) of section 115-O; or 

(ii) Second proviso to section 194B,  then, such person shall be liable to pay, by way of penalty, a sum equal to the amount of tax which such person failed to deduct or pay as aforesaid.

(2) Any penalty imposable under sub-section (1) shall be imposed by the Joint Commissioner.

Related Judgements

COMMISSIONER OF INCOME-TAX v. GAURI SHANKAR SUSHIL KUMAR & CO.