Section 11C(6) in The Securities And Exchange Board Of India (Amendment) Act, 2002
(6)If any person fails without reasonable cause or refuses-(a) to produce to the Investigating Authority or any person authorised by it in this behalf any book, register, other document and record which is his duty under sub- section (2) or sub- section (3) to produce; or(b)to furnish any information which is his duty under sub- section (3) to furnish; or(c)to appear before the Investigating Authority personally when required to do so under sub- section (5) or to answer any question which is put to him by the Investigating Authority in pursuance of that sub- section; or(d)to sign the notes of any examination referred to in sub- section (7), he shall be punishable with imprisonment for a term which may extend to one year, or with fine, which may extend to one crore rupees, or with both, and also with a further fine which may extend to five lakh rupees for every day after the first during whi h the failure or refusal continues.
