LexSection 108B — Penalty for failure to furnish information return.
The Customs Act,1962
1 [108B. Penalty for failure to furnish information return. --Where the person who is required to furnish information under section 108A fails to do so within the period specified in the notice issued under sub-section (3) thereof, the proper officer may direct such person to pay, by way of penalty, a sum of one hundred rupees for each day of the period during which the failure to furnish such information continue.]Open in Lexace · Ask the AI about this section