(1)every company shall keep in one or more book a register of its members, and enter there in the following particulars:—(i)the names and addresses, and the occupations, if any, of the members, and. in the case of a company having a share capital, a statement of the shares held by each member, distinguishing each share by its number, and of the amount paid or agreed to be considered as paid on the shares of each member;(ii)the date at which each person was entered in the register as a member(iii)the date at which any person ceased to be a member.(2)If a company makes default in complying in the requirements of this section, it shall be liable to a fine not exceeding fifty rupees for every day during which the default continues; and every officer of the company who knowingly and willfully authorises or permits the default shall be liable to the like penalty.
