(1)A person shall be liable to pay a penalty of ₹10000 for each default or failure as mentioned below, if that person,—(a)being legally bound to state the truth of any matter touching the subject of his assessment, refuses to answer any question put to him by an income-tax authority in the exercise of its powers under this Act; or(b)refuses to sign any statement made by him in the course of any proceedings under this Act, which an income-tax authority may legally require him to sign; or(c)to whom a summons is issued under section 246(1), either to attend to give evidence or to produce books of account or other documents at a certain place and time omits to attend or produce books of account or documents at the place or time; or(d)fails to comply with a notice under section 268(1) or 270(8) or fails to comply with a direction issued under section 268(5).
