271CA. [ Penalty for failure to collect tax at source. [ Inserted by Act 21 of 2006, Section 52 (w.e.f. 1.4.2007).]
(1)If any person fails to collect the whole or any part of the tax as required by or under the provisions of Chapter XVII-BB, then, such person shall be liable to pay, by way of penalty, a sum equal to the amount of tax which such person failed to collect as aforesaid.(2)Any penalty imposable under sub-section (1) shall be imposed by the Joint Commissioner.]
