(1)If any person obtains an order for the appointment of a receiver of the property of a company, or appoints such a receiver under any powers contained in any instrument, he shall, within fifteen days from the date of the order or of the appointment under the powers contained in the instrument, file notice of the fact with the registrar, and the registrar shall, on payment of the prescribed fee enter the fact in the register of mortgages an charges.(2)If any person makes default in complying with the requirements of this section, he shall be liable to a fine not exceeding fifty rupees for every' day during which the default continues.
