(5)If any inspection, or the making of any extract required under this section, is refused, or if any copy required under this section is not sent within the period specified in sub-section (4), the company, and every officer of the company who is in default, shall be punishable, in respect of each offence, with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 71, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the refusal or default continues.
