Section 28(3) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(3)If any intermediary registered with the Authority, after having been called upon by the Authority, in writing, to redress the grievances of subscribers, fails to redress such grievances within the time stipulated by the Authority, he shall be liable to a penalty of not more than one crore rupees or five times the amount of profits made or losses avoided, whichever is higher.
