271F. [ Penalty for failure to furnish return of income. [ Substituted by Act 20 of 2002, Section 102 (w.e.f. 1.6.2002).]
- If a person who is required to furnish a return of his income, as required under sub-section (1) of section 139 or by the provisos to that sub-section, fails to furnish such return before the end of the relevant assessment year, the Assessing Officer may direct that such person shall pay, by way of penalty, a sum of five thousand rupees.]
