(6)If any person, not being a Director, having been charged by the Board of Directors with the duty of seeing that the provisions of sub-sections (1) to (3) are complied with, makes default in doing so, he shall, in respect of each offence, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to [twenty thousand rupees] [ Substituted by Act 53 of 2000, Section 101, for " two thousand rupees" (w.e.f. 13.12.2000).], or with both:Provided that no person shall be sentenced to imprisonment for any such offence unless it was committed wilfully.
