(13)If a company contravenes the provisions of this section, the company shall be punishable with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees and every officer of the company who is in default shall be punishable with imprisonment for a term which may extend to two years and with fine which shall not be less than twenty-five thousand rupees but which may extend to one lakh rupees.Explanation.—For the purposes of this section,—(a)the expression “investment company” means a company whose principal business is the acquisition of shares, debentures or other securities;(b)the expression “infrastructure facilities” means the facilities specified in Schedule VI.
