Section 581Q(1)(d) in The Companies (Amendment) Act, 2002
(d)the Producer Company, in which he is a director-(i)has not filed the annual accounts and annual return for any continuous three financial years commencing on or after the 1st day of April, 2002 ; or(ii)has failed to, repay its deposit or withheld price or patronage bonus or interest thereon on due date, or pay dividend and such failure continues for one year or more;