(2B)[If default is made in complying with the provisions of sub-section (2-A), the company and every officer of the company who is in default shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 30, for " five thousand rupees" w.e.f. 13.12.2000). ], and where repayment is not made within six months from the expiry of the eighth day, also with imprisonment for a term which may extend to one year.
