Section 21(3) in Banning of Unregulated Deposit Schemes Act, 2019
(3)Any deposit taker who accepts deposits in contravention of section 3 and fraudulently defaults in repayment of such deposits or in rendering any specified service, shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to ten years and with fine which shall not be less than five lakh rupees but which may extend to twice the amount of aggregate funds collected from the subscribers, members or participants in the Unregulated Deposit Scheme.Explanation. - For the purposes of this Act, -(i)the expression "fraudulently" shall have the same meaning as assigned to it in section 25 of the Indian Penal Code;(ii)where the terms of the Deposit Scheme are entirely impracticable or unviable, the terms shall be relevant facts showing an intention to defraud.
