Section 11C(6) in The Securities and Exchange Board of India Act, 1992
(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 which the failure or refusal continues.
