(2)Subject as aforesaid, if any company makes default in complying with any of the other requirements of this Act as to the registration with the Registrar of any charge created by the company or of any fact connected therewith, the company, and every officer of the company who is in default, shall without prejudice to any other liability, be punishable with fine which may extend to [ten thousand rupees] [ Substituted by Act 53 of 2000, Section 53, for " one thousand rupees" (w.e.f. 13.12.2000).].
