Section 28(4) in THE PENSION FUND REGULATORY AND DEVELOPMENT AUTHORITY ACT, 2013
(4)If any person, who is registered under this Act as an intermediary, fails to segregate moneys of the client or clients or uses the moneys of a client or clients for self or for any other client, he shall be liable to a penalty not exceeding one crore rupees or five times the amount of profits made or losses avoided, whichever is higher.
