271FB. [ Penalty for failure to furnish return of fringe benefits. [ Inserted by Act 18 of 2005, Section 59 (w.e.f. 1.4.2006).]
- If an employer, who is required to furnish a return of fringe benefits, as required under sub-section (1) of section 115-WD, fails to furnish such return within the time prescribed under that sub-section, the Assessing Officer may direct that such employer shall pay, by way of penalty, a sum of one hundred rupees for every day during which the failure continues.]
