(1) If the Controller, the Appellate Controller or the Appellate Tribunal, in the course of any proceedings under this Act, is satisfied that any person--
(a) has without reasonable cause failed to deliver the account of the property of the deceased under section 53 or section 56 or to comply with any requisition of the Controller under section 55 or section 59 or has without reasonable cause failed to deliver or submit any of the accounts or statements required under any of the sections aforesaid within the time allowed and in the manner required; or
(b) has without reasonable cause failed to comply with a notice under sub- section (2) of section 58; or
(c) has concealed the particulars of the property of the deceased or deliberately furnished inaccurate particulars thereof; or
(d) being a company referred to in section 20A, fails without reasonable cause, to pay the amount of estate duty due from the company under that section within the time specified in this behalf; he or it may, by order in writing, direct that-- such person shall pay by way of penalty--
(i) in the case referred to in clause (a) or clause (d), in addition to the amount of the estate duty payable by him, a sum not exceeding twice the amount of such duty; and
(ii) in the case referred to in clause (b) or clause (c), in addition to the amount of estate duty payable by him, a sum not exceeding twice the amount of the estate duty, if any, which would have been avoided if the principal value shown in the account of such person had been accepted as correct.