Section 30A(6) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(6)Where any complaint has been filed against a person in default in the court having jurisdiction no proceeding for imposition of penalty against that person shall be taken under this section.Explanation. - For the purposes of this section and sections 30B, 30C and 30D,-(i)"adjudicating authority" means such officer or a committee of officers of the Reserve Bank, designated as such from time to time, by notification, by the Central Board of Reserve Bank;(ii)"person in default" means the asset reconstruction company or any person which has committed any failure, contravention or default under this Act and any person incharge of such company or such other person, as the case may be, shall be liable to be proceeded against and punished under section 33 for such failure or contravention or default committed by such company or person.
