276B. [ Failure to pay tax to the credit of Central Government under Chapter XII-D or XVII-B. [ Substituted by Act 26 of 1997, Section 56, for Section 276-B (w.e.f. 1.6.1997).]
- If a person fails to pay to the credit of the Central Government,-(a)the tax deducted at source by him as required by or under the provisions of Chapter XVII-B; or(b)the tax payable by him, as required by or under,-(i)sub-section (2) of section 115-O; or(ii)the [***] proviso to section 194-B, he shall be punishable with rigorous imprisonment for a term which shall not be less than three months but which may extend to seven years and with fine.]
