23. [ Failure comply with notices. [Substituited by Act No. 49 of 1991 w.e.f. 1.10.1991 ]
If any person fails, without reasonable cause, to produce or cause to be produced, any accounts or documents required to be produced tinder section 8, he shall pay by way of penalty, a sum which shall not be less than one thousand rupees, but which may extend to twenty-five thousand rupees, for each such failure.]
