Expenditure-Tax Act, 1987

16. Penalty for failure to furnish prescribed return

If a person fails to furnish in due time the return which he is required to furnish under sub-section (1) of section, 8 or by notice given under sub-section (2) of that section, he shall pay, by way of penalty, a sum which shall not be less than one hundred rupees, but which may extend to two hundred rupees for every day during which the failure continues.