Section 13(2) in The Prevention of Money-Laundering Act, 2002
(2)[ If the Director, in the course of any inquiry, finds that a reporting entity or its designated director on the Board or any of its employees has failed to comply with the obligations under this Chapter, then, without prejudice to any other action that may be taken under any other provisions of this Act, he may-(a)issue a warning in writing; or(b)direct such reporting entity or its designated director on the Board or any of its employees, to comply with specific instructions; or(c)direct such reporting entity or its designated director on the Board or any of its employees, to send reports at such interval as may be prescribed on the measures it is taking; or(d)by an order, impose a monetary penalty on such reporting entity or its designated director on the Board or any of its employees, which shall not be less than ten thousand rupees but may extend to one lakh rupees for each failure.]
