(4)If the company, or any such person as is referred to in sub-section (2) or (3), refuses or neglects to furnish any such information or explanation [or if the company or any such person as is referred to in sub-section (3-A) refuses or neglects to produce any such books and papers] [ Substituted by Act 65 of 1960, Section 72, for Clauses (a) and (b) (w.e.f. 28.12.1960).],-(a)[ the company and each such person shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).][and in the case of a continuing offence, with an additional fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).][for every day after the first during which the offence continues; and [ Substituted by Act 53 of 2000, Section 114, for " five hundred rupees" (w.e.f. 13.12.2000).](b)the Court trying the offence may, on the application of the Registrar and after notice to the company, make an order on the company for production before the Registrar of such books and papers as in the opinion of the Court, may reasonably be required by the Registrar for the purpose referred to in sub-section (1).]
