629A. [Penalty where no specific penalty is provided elsewhere in the Act
If a company or any other person contravenes any provision of this Act for which no punishment is provided elsewhere in this Act or any condition, limitation or restriction subject to which any approval, sanction, consent, confirmation, recognition, direction or exemption in relation to any matter has been accorded, given or granted, the company and every officer of the company who is in default or such other person shall 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] [ Inserted by Act 65 of 1960, Section 205 (w.e.f. 28.12.1960).] [for every day after the first during which the contravention continues.] [ Inserted by Act 65 of 1960, Section 205 (w.e.f. 28.12.1960).]
