598. Penalties .-If any foreign company fails to comply with any of the foregoing provisions of this Part, the company, and every officer or agent of the company who is in default, shall be punishable with fine which may extend to [ten thousand rupees], and in the case of a continuing offence, with an additional fine which may extend to [one thousand rupees] [ Substituted by Act 53 of 2000, Section 215, for " one hundred rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.
