The Income-Tax Act, 1961

[272. Failure to give notice of discontinuance.]- Omitted by the Direct Tax Laws (Amendment) Act, 1987, (4 of 1988), s. 109 (w.e.f. 1-4-1989).

⁵[272A. Penalty for failure to answer questions, sign statements, furnish information, returns or statements, allow inspections, etc.-

(1) If any person,-

(a) being legally bound to state the truth of any matter touching the subject of his assessment, refuses to answer any question put to him by an income-tax authority in the exercise of its powers under this Act; or

(b) refuses to sign any statement made by him in the course of any proceedings under this Act, which an income-tax authority may legally require him to sign; or

(c) to whom a summons is issued under sub-section (1) of section 131 either to attend to give evidence or produce books of account or other documents at a certain place and time omits to attend or produce books of account or documents at the ¹[place or time; or]

²[(d)fails to comply with a notice under sub-section (1) of section 142 or sub-section (2) of section 143 or fails to comply with a direction issued under sub-section (2A) of section 142,] he shall pay, by way of penalty, ³[a sum of ten thousand rupees] for each such default or failure.

(2) If any person fails-

(a) to comply with a notice issued under sub-section (6) of section 94; or

(b) to give the notice of discontinuance of his business or profession as required by sub-section (3) of section 176; or

(c) to furnish in due time any of the returns, statements or particulars mentioned in section 133 or section 206 4*** ⁵[or section 206C] or section 285B; or

(d) to allow inspection of any register referred to in section 134 or of any entry in such register or to allow copies of such register or of any entry therein to be taken; or

⁶[(e) to furnish the return of income which he is required to furnish under sub-section (4A) or subsection (4C) of section 139 or to furnish it within the time allowed and in the manner required under those sub-sections; or]

(f) to deliver or cause to be delivered in due time a copy of the declaration mentioned in section 197A; or

(g) to furnish a certificate as required by section 203 ⁵[or section 206C]; or

(h) to deduct and pay tax as required by sub-section (2) of section 226;

⁷[(i) to furnish a statement as required by sub-section (2C) of section 192;]

⁸[(j) to deliver or cause to be delivered in due time a copy of the declaration referred to in subsection (1A) of section 206C;]

⁹[(k) to deliver or cause to be delivered a copy of the statement within the time specified in subsection (3) of section 200 or the proviso to sub-section (3) of section 206C;]

¹⁰[(l) to deliver or cause to be delivered the 1¹[statements] within the time specified in sub-section (1) of section 206A;]

1²[(m) to deliver or cause to be delivered a statement within the time as may be prescribed under sub-section (2A) of section 200 or sub-section (3A) of section 206C,] he shall pay, by way of penalty, a sum ¹[of one hundred rupees] for every day during which the failure continues:

²[Provided that the amount of penalty for failures in relation to ³[a declaration mentioned in section 197A, a certificate as required by section 203 and] returns under sections 206 and 206C ⁴[and ⁵[statements under sub-section (2A) or sub-section (3) of section 200 or the proviso to sub-section (3) or under sub-section (3A) of section 206C]] shall not exceed the amount of tax deductible or collectible, as the case may be:]

⁶[Provided further that no penalty shall be levied under this section for the failure referred to in clause (k), if such failure relates to a statement referred to in sub-section (3) of section 200 or the proviso to subsection (3) of section 206C which is to be delivered or caused to be delivered for tax deducted at source or tax collected at source, as the case may be, on or after the 1st day of July, 2012.]

(3) Any penalty imposable under sub-section (1) or sub-section (2) shall be imposed-

(a) in a case where the contravention, failure or default in respect of which such penalty is imposable occurs in the course of any proceeding before an income-tax authority not lower in rank than a ⁷[Joint Director] or a ⁸[Joint Commissioner], by such income-tax authority;

⁹[(aa)in a case falling under clause (d) of sub-section (1), by the income-tax authority who had issued the notice or direction referred to therein;]

(b) in a case falling under clause (f) of sub-section (2), by the ¹⁰[Principal Chief Commissioner or Chief Commissioner] or 1¹[Principal Commissioner or Commissioner]; and

(c) in any other case, by the ⁷[Joint Director] or the ⁸[Joint Commissioner].

(4) No order under this section shall be passed by any income-tax authority referred to in sub-section (3) unless the person on whom the penalty is proposed to be imposed is given an opportunity of being heard in the matter by such authority.

Explanation.-In this section, "income-tax authority" includes a 1²[Principal Director General or Director General], 1³[Principal Director or Director], ⁷[Joint Director] and an 1⁴[Assistant Director or Deputy Director] while exercising the powers vested in a court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit in respect of the matters specified in sub-section (1) of section 131.]

5. Subs. by Act 4 of 1988, s. 110 (w.e.f 1-4-1989). Prior to its inserted by Act 41 of 1975, s. 63 (w.e.f. 1-4-1976).

1. Subs. by Act 28 of 2016, s. 105, for "place or time, " (w.e.f. 1-4-2017).

2. Ins. by s. 105, ibid. (w.e.f. 1-4-2017).

3. Subs. by Act 14 of 2001, s. 92, for "a sum which shall not be less than five hundred rupees but which niay extend to ten thousand rupees" (w.e.f. 1-6-2001).

4. The words, figures and letters "or section 206A or section 206B" omitted by Act 33 of 1996, s. 55 (w.e.f. 1-10-1996).

5. Ins. by Act 49 of 1991, s. 68 (w.e.f. 1-10-1991).

6. Subs. by Act 20 of 2002, s. 103, for clause (e) (w.e.f. 1-4-2003).

7. Ins. by Act 14 of 2001, s. 92 (w.e.f. 1-4-2002).

8. Ins. by Act 54 of 2003, s. 17, for clause (j) (w.e.f. 8-9-2003).

9. Ins. by Act 23 of 2004, s. 56 (w.e.f. 1-4-2005).

10. Ins. by Act 18 of 2005, s. 60 (w.e.f. 1-6-2005).

11. Subs. by Act 33 of 2009, s. 75, for "quarterly return" (w.e.f. 1-10-2009).

12. Ins. by Act 20 of 2015, s. 76 (w.e.f. 1-6-2015).

1. Subs. by Act 27 of 1999, s. 88, for "which shall not be less than hundred rupees, but which may extend to two hundred rupees," (w.e.f. 1-6-1999).

2. Ins. by Act 49 of 1991, s. 68 (w.e.f. 1-10-1991).

3. Ins. by Act 21 of 1998, s. 62 (w.e.f. 1-4-1999).

4. Ins. by Act 21 of 2006, s. 53 (w.e.f. 1-6-2006).

5. Subs. by Act 20 of 2015, s. 76, for "statement under sub-section (3) of section 200 or the proviso to sub-section (3) of section 206C" (w.e.f. 1-6-2015).

6. Ins. by Act 23 of 2012, s. 104 (w.e.f. 1-7-2012).

7. Subs. by Act 21 of 1998, s. 3, for "Deputy Director" (w.e.f. 1-10-1998).

8. Subs. by s. 3, for ibid., "Deputy Commissioner" (w.e.f. 1-10-1998).

9. Ins. by Act 28 of 2016, s. 105 (w.e.f. 1-4-2017).

10. Subs. by Act 25 of 2014, s. 4, for "Chief Commissioner" (w.r.e.f. 1-6-2013).

11. Subs. by s. 4, ibid., for "Commissioner" (w.r.e.f. 1-6-2013).

12. Subs. by s. 4, ibid., for "Director General" (w.r.e.f. 1-6-2013).

13. Subs. by s. 4, ibid., for "Director" (w.r.e.f. 1-6-2013).

14. Subs. by Act 21 of 1998, s. 3, for "Assistant Director" (w.e.f. 1-10-1998).

1⁵[272AA. Penalty for failure to comply with the provisions of section 133B.-

(1) If a person 16*** fails to comply with the provisions of section 133B, he shall, on an order passed by the ⁸[Joint Commissioner], 1⁴[Assistant Director or Deputy Director] or the 1⁷[Assessing Officer], as the case may be, pay, by way of penalty, a sum which may extend to one thousand rupees.

(2) No order under sub-section (1) shall be passed unless the person on whom the penalty is proposed to be imposed is given an opportunity of being heard in the matter.]

15. Ins. by Act 23 of 1986, s. 35 (w.e.f. 13-5-1986).

16. The words ", without reasonable cause," omitted by Act 46 of 1986, s. 20 (w.e.f. 10-9-1986).

17. Subs. by Act 4 of 1988, s. 2, for "Income-tax Officer" (w.e.f.1-4-1988).

¹[272B.Penalty for failure to comply with the provisions of section 139A.-

(1) If a person fails to comply with the provisions of section 139A, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees.

(2) If a person who is required to quote his permanent account number in any document referred to in clause (c) of sub-section (5) of section 139A, or to intimate such number as required by sub-section (5A) ²[or sub-section (5C)] of that section, quotes or intimates a number which is false, and which he either knows or believes to be false or does not believe to be true, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees.

(3) No order under sub-section (1) or sub-section (2) shall be passed unless the person, on whom the penalty is proposed to be imposed, is given an opportunity of being heard in the matter.]

1. Ins. by Act 20 of 2002, s. 104 (w.e.f. 1-6-2002).

2. Ins. by Act 23 of 2004, s. 57 (w.e.f 1-4-2005).

³[272BB. Penalty for failure to comply with the provisions of section 203A.-

(1) If a person fails to comply with the provisions of section 203A, he shall, on an order passed by the ⁴[Assessing Officer], pay, by way of penalty, ⁵[a sum of ten thousand rupees].

⁶[(1A) If a person who is required to quote his "tax deduction account number" or, as the case may be, "tax collection account number" or "tax deduction and collection account number" in the challans or certificates or statements or other documents referred to in sub-section (2) of section 203A, quotes a number which is false, and which he either knows or believes to be false or does not believe to be true, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees.]

(2) No order under sub-section (1) ⁶[or sub-section (1A)] shall be passed unless the person on whom the penalty is proposed to be imposed is given an opportunity of being heard in the matter.]

3. Ins. by Act 11 of 1987, s. 68 (w.e.f. 1-6-1987).

4. Subs. by Act 4 of 1988, s. 2, for "Income-tax Officer" (w.e.f. 1-4-1988).

5. Subs. by Act 14 of 2001, s. 93, for "a sum which may extend to five thousand rupees" (w.e.f. 1-6-2001).

6. Ins. by Act 21 of 2006, s. 54 (w.e.f. 1-6-2006).

⁷[272BBB. Penalty for failure to comply with the provisions of section 206CA.-

(1) If a person ⁸[fails to comply before the 1st day of October, 2004] with the provisions of section 206CA, he shall, on an order passed by the Assessing Officer, pay, by way of penalty, a sum of ten thousand rupees.

(2) No order under sub-section (1) shall be passed unless the person on whom the penalty is proposed to be imposed, is given an opportunity of being heard in the matter.]

7. Ins. by Act 20 of 2002, s. 105 (w.e.f. 1-6-2002).

8. Subs. by Act 23 of 2004, s. 58, for "fails to comply" (w.e.f. 1-10-2004).

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