(2)If default is made in complying with this section, the company, and every one of the following persons who wilfully authorises or permits the default, namely, any officer of the company, any Liquidator of the company and any receiver or manager, shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2000, Section 208, for " five hundred rupees" (w.e.f. 13.12.2000).].
