206AB. Special provision for deduction of tax at source for non-filers of income-tax return.
(1)Notwithstanding anything contained in any other provisions of this Act, where tax is required to be deducted at source under the provisions of Chapter XVIIB, other than section 192, 192A, 194B, 194BB, 69[194-IA, 194-IB, 194LBC, 194M or 194N] on any sum or income or amount paid, or payable or credited, by a person [***] to a specified person, the tax shall be deducted at the higher of the following rates, namely:—(i)at twice the rate specified in the relevant provision of the Act; or(ii)at twice the rate or rates in force; or(iii)at the rate of five per cent.(2)If the provisions of section 206AA is applicable to a specified person, in addition to the provision of this section, the tax shall be deducted at higher of the two rates provided in this section and in section 206AA.(3)For the purposes of this section "specified person" means a person who has not [furnished the return of income for the assessment year relevant to the previous year immediately preceding the financial year in which tax is required to be deducted, for which the time limit for furnishing the return of income under sub-section (1) of section 139 has expired and the aggregate of tax deducted at source and tax collected at source in his case is rupees fifty thousand or more in the said previous year]:Provided that the specified person shall not include a non-resident who does not have a permanent establishment in India.Explanation.—For the purposes of this sub-section, the expression "permanent establishment" includes a fixed place of business through which the business of the enterprise is wholly or partly carried on.]
