(5)If a company makes any contribution in contravention of the provisions of this section,-(a)the company shall be punishable with fine which may extend to three times the amount so contributed; and(b)every officer of the company who is in default shall be punishable with imprisonment for a term which may extend to three years and shall also be liable to fine.[ Explanation .-For the purposes of this section, "political party" means a political party registered under section 29-A of the Representation of the People Act, 1951 (43 of 1951).]
