Section 24A(4) in The Bengal Agricultural Income-Tax Act, 1944
(4)If the Agricultural Income-tax Officer, in the course of any proceedings in connection with the regular assessment, is satisfied that an assessee has shown in the return furnished under section 24 an income which he knew or had reason to believe to be untrue, the Agricultural Income-tax Officer may direct that such person shall, in addition to the amount of tax, if any, payable by him, pay by way of penalty a sum not exceeding fifty per cent, of the amount by which the tax actually paid under sub-section (1) of this section falls short of the amount of tax assessed under section 25.
