(2)If a person who is required to quote his permanent account number in any document referred to in clause (c) of sub-section (5) of section 139-A, or to intimate such number as required by sub-section (5-A) ] [or sub-section (5-C)] [ Inserted by Act 23 of 2004, Section 57 (w.e.f. 1.4.2005).][of that section, quotes or intimates a number which is false, and which he either knows or believes to be false or does not believe to be true, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of ten thousand rupees.
