218. Penalty for improper issue, circulation or publication of balance sheet or profit and loss account .-
(a)If any copy of a balance sheet or profit and loss account which has not been signed as required by section 215 is issued, circulated or published; or(b)If any copy of a balance sheet is issued, circulated or published without there being annexed or attached thereto, as the case may be, a copy each of (i) the profit and loss account, (ii) any accounts, reports or statements which, by virtue of section 212, are required to be attached to the balance sheet, (iii) the auditor's report, and (iv) the Board's report referred to in section 217, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five thousand rupees].
