(2)If the register of members or of debenture holders is closed without giving the notice provided, in sub-section (1), or after giving shorter notice than that so provided, or for a continuous or an aggregate period in excess of the limits specified in that sub-section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees] for every day during which the register is so closed.
