Section 581T(2) in The Companies (Amendment) Act, 2002
(2)Without prejudice to the provisions contained in sub- section (1), the Producer Company shall have the right to recover from its director-(a)where such director has made any profit as a result of the contravention specified in sub- section (1), an amount equal to the profit so made;(b)where the Producer Company incurred a loss or damage as a result of the contravention specified in sub- section (1), an amount equal to that loss or damage;
