(4)If an officer of a company or any person on its behalf-(a)uses, or authorises the use of, any seal purporting to be a seal of the company whereon its name is not engraven in the manner aforesaid;(b)issues, or authorises the issue of, any business letter, bill head, letter paper, notice [* * *] [ The words " advertisement" omitted by Act 65 of 1960, Section 34 (w.e.f. 28.12.1960).] or other official publication of the company wherein [its name and the address of its registered office are] [ Substituted by Act 65 of 1960, Section 34, for " its name is" (w.e.f. 28.12.1960).] not mentioned in the manner aforesaid;(c)signs or authorises to be signed, on behalf of the company, any bill of exchange, hundi , promissory note, endorsement, cheque or order for money or goods wherein its name is not mentioned in the manner aforesaid; or(d)issues, or authorises the issue of, any bill of parcels, invoice, receipt or letter of credit of the company, wherein its name is not mentioned in the manner aforesaid, such officer or person shall be punishable with fine which may extend to [five thousand rupees] [ Substituted by Act 53 of 2003, Section 57, for " five hundred rupees" (w.e.f. 13.12.2000).], and shall further be personally liable to the holder of the bill of exchange, hundi , promissory note, cheque or order for money or goods, for the amount thereof, unless it is duly paid by the company.
