Section 18(b) in The Companies (Amendment) Act, 2020
(b)for sub-section (7), the following sub-section shall be substituted, namely:—"(7) If a company, required to file a return under sub-section (6), fails to do so before the expiry of the time specified therein, the company and every officer of the company who is in default shall be liable to a penalty of one thousand rupees for each day during which such failure continues, subject to a maximum of five lakh rupees in the case of a company and two lakh rupees in case of an officer who is in default.";
