Section 47(5) in The Limited Liability Partnership Act, 2008
(5)If any person fails without reasonable cause or refuses-(a)to produce before an inspector or any person authorised by him in this behalf with the previous approval of the Central Government any book or paper which it is his duty under sub-section (1) or sub-section (2) to produce ; or(b)to furnish any information which is his duty under sub-section (2) to furnish; or(c)to appear before the inspector personally when required to do so under sub-section (4) or to answer any question which is put to him by the inspector in pursuance of that sub-section; or(d)to sign the notes of any examination,he shall be punishable with fine which shall not be less than two thousand rupees but which may extend to twenty-five thousand rupees and with a further fine which shall not be less than fifty rupees but which may extend to five hundred rupees for every day after the first day after which the default continues.
