- In the principal Act, after section 15E, the following sections shall be inserted, namely:-"15EA. Penalty for default in case of alternative investment funds, infrastructure investment trusts and real estate investment trusts. - Where any person fails to comply with the regulations made by the Board in respect of alternative investment funds, infrastructure investment trusts and real estate investment trusts or fails to comply with the directions issued by the Board, such person shall be liable to penalty which shall not be less than one lakh rupees but which may extend to one lakh rupees for each day during which such failure continues subject to a maximum of one crore rupees or three times the amount of gains made out of such failure, whichever is higher.
