271C. [ Penalty for failure to deduct tax at source. [ Inserted by Act 4 of 1988, Section 108 (w.e.f. 1.4.1989).]
(1)If any person fails to-(a)deduct the whole or any part of the tax as required by or under the provisions of Chapter XVII-B; or(b)pay the whole or any part of the tax as required by or under,-(i)sub-section (2) of section 115-O; or(ii)The proviso to section 194-B, 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 deduct or pay as aforesaid.](2)[ Any penalty imposable under sub-section (1) shall be imposed by the ] [ Inserted by Act 12 of 1990, Section 44 (w.r.e.f. 1.4.1990).][Joint Commissioner] [ Substituted by Act 21 of 1998, Section 3, for " Deputy Commissioner" (w.e.f. 1.10.1998).].
