Section 44(i) in The Companies (Amendment) Act, 2017
(i)in sub-section (2),—(a)after the words "five lakh rupees", the words "or four times the remuneration of the auditor, whichever is less" shall be inserted;(b)in the proviso, for the words "and with fine which shall not be less than one lakh rupees but which may extend to twenty-five lakh rupees", the words "and with fine which shall not be less than fifty thousand rupees but which may extend to twenty-five lakh rupees or eight times the remuneration of the auditor, whichever is less" shall be substituted;
