(9)If default is made in giving effect to the orders of the [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .] under this section, the company and every officer of the company who is in default shall be punishable with fine which may extend to [ten thousand rupees] [ Substituted by Act 53 of 2000, Section 45, for " one thousand rupees" (w.e.f. 13.12.2000).], and with a further fine which may extend to [one thousand rupees] [ Substituted by Act 53 of 2000, Section 45, for " one thousand rupees" (w.e.f. 13.12.2000).] for every day after the first day after which the default continues.
