614. Enforcement of duty of company to make returns, etc., to Registrar .-
(1)If a company, having made default in complying with any provision of this Act which requires it to file or register with, or deliver or send to, the Registrar any return, account or other document, or to give notice to him of any matter, fails to make good the default within fourteen days after the service of a notice on the company requiring it to do so, the [Tribunal] may on an application made to it by any member or creditor of the company or by the Registrar, make an order directing the company and any officer thereof to make good the default within such time as may be specified in the order.(2)Any such order may provide that all costs of and incidental to the application shall be borne by the company or by any officers of the company responsible for the default.(3)Nothing in this section shall be taken to prejudice the operation of any provisions in this or any other Act imposing penalties on a company or its officers in respect of any such default as aforesaid.
