Section 11 in The Companies (Disqualification of Directors under section 274(1)(g) of the Companies Act, 1956) Rules, 2003
11. Punishment for contravention of the rules.
- If a company or any other person contravenes any provision of these rules for which no punishment is provided in the Companies Act, 1956, the company and every officer of the company who is in default or such other person shall be punishable with fine which may extend to five thousand rupees and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for every day after the first during which the contravention continues.
