Section 271E — Penalty for failure to comply with the provisions of section 269T.

Penalty for failure to comply with the provisions of section 269T.—11[(1)] If a person repays any 12[loan or deposit] 13[or specified advance] referred to in section 269T otherwise than in accordance with the provisions of that section, he shall be liable to pay, by way of penalty, a sum equal to the amount of the 12[loan or deposit] 13[or specified advance] so repaid.] 14[(2) Any penalty imposable under sub-section (1) shall be imposed by the 5[Joint Commissioner].]

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