- If a person willfully attempts in any manner whatsoever to evade any tax, penalty or interest chargeable or impossible under this Act, he shall be punishable:-(i)In a case where the amount sought to be evaded exceeds one lakh rupees, with imprisonment of either description for a term which shall not be less than six months but which may extend to seven years and with fine;(ii)In any other case, with imprisonment of either description for a term which may extend to three years or with fine or with both.
