Section 54A — Penalty for failure to comply with notices or furnish information

1 [54A. Penalty for failure to comply with notices or furnish information.-- (1) Any person who fails to, -- (i) comply with summons issued under sub-section ( 1 ) of section 19; or (ii) furnish information as required under section 21, shall be liable to pay penalty of twenty-five thousand rupees for each such failure. (2) The penalty under sub-section ( 1 ) shall be imposed by the authority who had issued the summons or called for the information. (3) No order under sub-section ( 2 ) shall be passed by the authority unless the person on whom the penalty is to be imposed has been given an opportunity of being heard: Provided that no penalty shall be imposed if, such person proves that there were good and sufficient reasons which prevented him from complying with the summons or furnishing information.]

‹ Prev All sections Next ›