(5)If a prospectus is issued without a copy thereof being delivered under this section to the Registrar or without the copy so delivered having endorsed thereon or attached thereto the required consent or documents, the company, and every person who is knowingly a party to the issue of the prospectus, shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 20, for " five thousand rupees" (w.e.f. 13.12.2000). ].
