Section 9 in The Securities And Exchange Board Of India (Amendment) Act, 2002
9. Amendment of section 15A.- In section 15A of the principal Act,-
(i)in clause (a), for the words" a penalty not exceeding one lakh and fifty thousand rupees for each such failure", the words" a penalty of one lakh rupees for each day during which such failure continues or one crore rupees, whichever is less" shall be substituted;(ii)in clause (b), for the words" a penalty not exceeding five thousand rupees for every day during which such failure continues", the words" a penalty of one lakh rupees for each day during which such failure continues or one crore rupees, whichever is less" shall be substituted;(iii)in clause (c), for the words" a penalty not exceeding ten thousand rupees for every day during which the failure continues", the words" a penalty of one lakh rupees for each day during which such failure continues or one crore rupees, whichever is ess" shall be substituted.
