(2)If a company does not paint or affix its name [and the address of its registered office] [ Inserted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).], or keep the same painted or affixed in the manner directed by clause (a) of sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 57, for " fifty rupees" (w.e.f. 13.12.2000).] for not so painting or affixing its name [and the address of its registered office] [ Inserted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).], and for every day during which its name [and the address of its registered office] [ Inserted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).], is not so kept painted or affixed.
