(4)If, when any person makes a demand for a copy of any document with which he is entitled to be furnished by virtue of sub-section (2), default is made in complying with the demand within seven days after the making thereof, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 103, for " five hundred rupees" (w.e.f. 13.12.2000).], unless it is proved that that person had already made a demand for and been furnished with a copy of the document.The [Central Government] [ Substituted by Act 11 of 2003, Section 27, for " Company Law Board" .] may also, by order, direct that the copy demanded shall forthwith be furnished to the person concerned.
