Report No. 47
VI. Income-tax Act, 1961
(1) The punishment under section 276B should be increased.1 There should be provision for minimum imprisonment and minimum fine.
(2) The punishment under section 276C should be increased.2 There should be provision for minimum imprisonment and minimum fine.
(3) A new section-section 276E-should be inserted to punish wilful failure to pay tax assessed under the Acts.3
(4) The punishment under section 277 should be increased.4 There should be provision for minimum imprisonment and minimum fine.
(5) The punishment under section 278 should be increased.5 There should be provision for minimum imprisonment and minimum fine.
(6) Amendment should be made in section 279(1) consequential on the addition of new penal sections in the Act.6
1. Para. 15.60, read with para. 15.55(a).
2. Para. 15.60, read with para. 15.55(c).
3. Para. 15.72.
4. Para. 15.60, read with para. 15.55(c).
5. Para. 15.60.
6. Para. Consequential change.
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