(7)If any person, not being a person referred to in sub-section (6), having been charged by the [* * *] [ The words " managing agent, secretaries and treasurers or" omitted by Act 53 of 2000, Section 95 (w.e.f. 13.12.2000).] [Managing Director, Manager] [ Inserted by Act 65 of 1960, Section 60 (w.e.f. 28.12.1960).] or Board of Directors, as the case may be, with the duty of seeing that the requirements of this section are complied with, makes a default in doing so, he shall, in respect of each offence, be punishable with [imprisonment for a term which may extend to six months, or with fine which may extend to [ten thousand rupees] [ Substituted by Act 65 of 1960, Section 60, for " fine which may extend to one thousand rupees" (w.e.f. 28.12.1960).],[or with both] [ Substituted by Act 65 of 1960, Section 60, for " fine which may extend to one thousand rupees" (w.e.f. 28.12.1960).].
