(5)Any director or any other employee of a company, who had entered into or authorised the contract or arrangement in violation of the provisions of this section shall,—(i)in case of listed company, be punishable with imprisonment for a term which may extend to one year or with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees, or with both; and(ii)in case of any other company, be punishable with fine which shall not be less than twenty-five thousand rupees but which may extend to five lakh rupees.
