Section 15E in The Securities and Exchange Board of India Act, 1992
15E. Penalty for failure to observe rules and regulations by an asset management company.
Where any asset management company of a mutual fund registered under this Act, fails to comply with any of the regulations providing for restrictions on the activities of the asset management companies, such asset management company shall be liable to a penalty which shall not be less than one lakh rupees but which may extend to one lakh rupees for each day during which such failure continues subject to a maximum of one crore rupees.
