(1)No order imposing a penalty under this Chapter shall be made unless the assessee has been heard, or has been given a reasonable opportunity of being heard.(2)No order imposing a penalty under this Chapter shall be made without the prior approval of the Joint Commissioner—(a)where the penalty exceeds ₹10000, by the Income-tax Officer;(b)where the penalty exceeds ₹20000, by the Assistant Commissioner or Deputy Commissioner.(3)An income-tax authority on making an order under this Chapter imposing a penalty, unless he himself is the Assessing Officer, shall send a copy of the order to the Assessing Officer.[Similar to Section 274 from The Income Tax Act, 1961-Also Refer]
