(1)Every prospectus issued by or en behalf of a company or in relation to any intended company shall be dated and that date shall, unless the contrary be proved, be taken as the date of publication of the prospectus.(2)A copy of every such prospectus, signed by every person who is named therein as a director or proposed director of the company, or by his agent authorised in waiting, shall be filed for registration with the registrar on or before the date of its publication, and no such prospectus shall be issued until a ropy thereof has been so filed for registration.(3)The registrar shall not register any prospectus unless it is dated, and the copy thereof signed, in manner required by this section.(4)Every prospectus shall state on the face of it that a copy has been filed for registration as required by this section.(5)If a prospectus is issued without a copy thereof being so filed, the company, and every person who is knowingly a party to the issue of the prospectus, shall lie liable to a fine not exceeding fifty rupees for every clay from the date of the issue of the prospectus until a copy thereof is so filed.
