606. Penalty for contravention of sections 603, 604 and 605.-Any person who is knowingly responsible-
(a)for the issue, circulation or distribution of a prospectus; or(b)for the issue of a form of [application for shares, debentures or Indian Depository Receipts], in contravention of any of the provisions of sections 603, 604, [605 and 605-A] [ Substituted by Act 53 of 2000, section 217, for " and 605" (w.e.f. 13.12.2000).], shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to [fifty thousand rupees] [ Substituted by Act 53 of 2000, section 217, for " five thousand rupees" (w.e.f. 13.12.2000).], or with both.
