(8)If a company refuses or neglects-(a)to furnish the information required by the Central Government un-der clause (a) of sub-section (5) or clause (a) of sub-section (6), or(b)to produce to the person appointed under clause (b) of sub-section (5) or clause (b) of sub-section (6) any books and papers which are in its custody or power or otherwise to give to that person any assistance which it is reasonably able to give, the company and every officer of the company who is in default shall be punishable with fine which may extend to [fifty thousand rupees] and with a further fine of not less than [five hundred rupees] [ Substituted by Act 53 of 2000, Section 141, for " fifty rupees" (w.e.f. 13.12.2000).] for every day after the first during which such refusal or neglect continues.]
