Section 61 in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
61. Penalty.—
Notwithstanding anything contained in the Income-tax Act or in any Finance Act, the person making a declaration of undisclosed asset located outside India shall, in addition to tax charged under section 60, be liable to penalty at the rate of one hundred per cent. of such tax.
