16. Penalty for false estimate of, or failure to pay, hotel-receipts tax payable in advance. - If, in the course of any proceedings in connection with the assessment under section 10 or section 11, the Income-tax Officer is satisfied that any assessee:-
(a)has furnished under section 14, an estimate of the hotel-receipts tax payable in advance by him which he knew or had reason to believe to be in true, or(b)has, without reasonable cause, failed to furnish an estimate of the hotel-receipts tax payable in advance by him in accordance with the provisions of section 14,he may direct that the assessee shall, in addition to the hotel-receipts tax payable by him, pay by way of penalty sum--(i)which, in the case referred to in clause (a), shall not be less than ten per cent but shall not exceed one and a half time the amount by which the hotel-receipts tax paid in advance during the financial year immediately proceeding the assessment year, falls short of eighty-five per cent, of the hotel-receipts tax chargeable under the provisions of this Act;(ii)which, in the case referred to in clause (b), shall not be less than, ten per cent, but shall not exceed one and a half times of eighty-five per cent, of the hotel-receipts tax chargeable under the provisions of this Act.
