Section 21 in The Companies (Acceptance of Deposits) Rules, 2014
21. Punishment for contravention.
- If any company referred to in sub-section (2) of section 73 or any eligible company inviting deposits or any other person contravenes any provision of these rules for which no punishment is provided in the Act, the company and every officer of the company who is in default shall be punishable with fine which may extend to five thousand rupees and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for every day after the first day during which the contravention continues.Annexure[Form DPT-1] [Substituted by Notification No. G.S.R. 612(E), dated 5.7.2018 (w.e.f. 31.3.2014).]Circular or Circular in the Form of Advertisement Inviting Deposits[Pursuant to section 73 (2)(a) and section 76 and rule 4(1) and 4(2) of the Companies (Acceptance of Deposits) Rules, 2014]The circular or circular in the form of advertisement shall contain the following:
