(2)If the company contravenes the provisions of rule 6 or rule 7, the company and every officer thereof who is in default, including the persons referred to in sub-rule (6) of section 209 of the Act, shall, subject to the provisions of section 233B of the Act, be punishable with fine which may extend to five thousand rupees and where the contravention is a continuing one, with a further fine which may extend to five hundred rupees for every day after the first day during which such contravention continues.Saving of action taken or that may be taken for contravention of Cost Audit (Report) Rules, 1996 - It is hereby clarified that the supersession of the Cost Audit (Report) Rules, 1996, shall not in any way affect -(i)any right, obligation or liability acquired, accrued or incurred thereunder;(ii)any penalty, forfeiture or punishment incurred in respect of any contravention committed thereunder;(iii)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and; any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if those rules had not been superseded.Form of The Cost Audit Report[See rule 2(c) and rule 4]I/We..................................having been appointed as Cost Auditor(s) under Section 233B of the Companies Act, 1956 (1 of 1956) of........................(mention name of the company) having its registered office at....................(mention registered office address of the company) (hereinafter referred to as the company), have examined the books of account prescribed under clause (d) of sub-section (1) of section 209 of the said Act, and other relevant records in respect of the unit .....................(mention name and location of the unit) for the period/year.......................(mention the financial year) relating to..................(mention name of the product or activity) maintained by the company and report, in addition to my/our comments in para 3 relating to auditor's observations and suggestions, that -
