(6)If default is made-(a)by the company, in complying with sub-sections (1) and (2);(b)by its Board of Directors, in complying with sub-section (3);(c)by any Director of the company, in complying with sub-section (4);the company, each of the Directors, or the Director, as the case may be, shall be punishable with fine which may extend to [ten thousand rupees] and, in the case of default by the company, every officer of the company who is in default, shall be liable to the like punishment.
