- After section 271D of the Income-tax Act, the following section shall be inserted, namely:-"271DA. Penalty for failiure to comply with provisions of section 269ST. - (1) If a person receives any sum in contravention of the provisions of section 269ST, he shall be liable to pay, by way of penalty, a sum equal to the amount of such receipt:Provided that no penalty shall be imposable if such person proves that there were good and sufficient reasons for the contravention.(2)Any penalty imposable under sub-section (1) shall be imposed by the Joint Commissioner.".
