(1)Without prejudice to any other provisions of this Act, if during any proceeding under this Act, it is found that in the books of account maintained by any person there is—(i)a false entry; or(ii)an omission of any entry which is relevant for computation of total income of such person, to evade tax liability,the Assessing Officer [or the Commissioner (Appeals),] may direct that such person shall pay by way of penalty a sum equal to the aggregate amount of such false or omitted entry.
