(8)If default is made in complying with sub-section (1) or (2), or if any inspection required under this section is refused, or if any copy required thereunder is not sent within a reasonable time, 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 151, for " five thousand rupees" (w.e.f. 13.12.200O).] and also with a further fine which may extend to [two hundred rupees] [ Substituted by Act 53 of 2000, Section 151, for " twenty rupees" (w.e.f. 13.12.200O).] for every day during which the default continues.
