(1)On the making of a winding up order, it shall be the duty of the petitioner in the winding up proceedings and of the company to file with the Registrar a certified copy of the order, within [thirty days] from the date of the making of the order.If default is made in complying with the foregoing provision, the petitioner, or as the case may require, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [one thousand rupees] [ Substituted by Act 53 of 2000, Section 188, for " one hundred rupees" (w.e.f. 13.12.2000).] for each day during which the default continues.
