(4)(a)Every person who transfers any share in contravention of any order made by the Central Government under section 108-B, or gives effect to any transfer of shares made in contravention of any direction made by the Central Government under section 108-D, or who exercises any voting right in respect of any share in contravention of any direction made by the Central Government under section 108-D, shall be punishable with imprisonment for a term which may extend to five years, and shall also be liable to fine.(b)If any company gives effect to any voting or other right exercised in relation to any share acquired in contravention of the provisions of section 108B, or which gives effect to any voting right in contravention of any direction made by the Central Government under section 108D, the company shall be punishable with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ], and every officer of the company who is in default shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to [fifty thousand rupees] [Substituted by Act 53 of 2000, Section 44, for " five thousand rupees" (w.e.f. 13.12.2000). ], or with both.]
