108. Limitation of time for issue of certificates:-
(1)Every company shall, within three months after the allotment of any of its shares, debentures or debenture stock, and within three months after the registration of the transfer of any such shares, debentures or debenture stock, complete and have ready for delivery the certificates of all shares, the debentures, and the certificates of all debenture ; stock allotted or transferred, unless the conditions of issue of the shares, debentures or debenture stock otherwise provide.(2)If default is made in complying with, the requirements of this section, the company, officer of the company who is knowingly a party to the default, shall be liable to a fine not exceeding fifty rupees for every day during which the default continues.Information as to Mortgages, Charges, etc.
