Section 23E in The Securities Contracts (Regulation) Act, 1956
23E. Penalty for failure to comply with provision of listing conditions or delisting conditions or grounds.
If a company or any person managing collective investment scheme or mutual fund, fails to comply with the listing conditions or delisting conditions or grounds or commits a breach thereof, it or he shall be liable to a penalty which shall not be less than five lakh rupees but which may extend to twenty-five crore rupees.
