(6)If any company commences business or exercises borrowing powers in contravention of this section, every person who is responsible for the contravention shall, without prejudice to any other liability, be punishable with fine which may extend to [five thousand rupees] [Substituted by Act 53 of 2000, Section 59, for " five hundred rupees " (w.e.f. 13.12.2000. ] for every day during which the contravention continues.
