266G. Penalty for contravention of provisions of section 266-A or section 266C or section 266D or section 266E -
If any individual or Director, referred to in section 266A or section 266C or section 266-D or a company referred to in section 266E, contravenes any of the provisions of those sections, every such individual or Director or the company, as the case may be, who or which, 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 during which the contravention continues.Explanation .-For the purposes of sections 266-A, 266B, 266C, 266D, 266E and 266F, the Director Identification Number means an identification number which the Central Government may allot to any individual, intending to be appointed as Director or to any existing Directors of a company, for the purpose of his identification as such.Managing Directors, etc.
