Section 46(4) in The Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015
(4)An order imposing a penalty under this Chapter shall be made with the approval of the Joint Commissioner, if—(a)the penalty exceeds one lakh rupees and the tax authority levying the penalty is in the rank of Income-tax Officer; or(b)the penalty exceeds five lakh rupees and the tax authority levying the penalty is in the rank of Assistant Commissioner or Deputy Commissioner.
