(1)If a limited company does not paint or affix, and keep painted or affixed, its name m manner dinxted by this Act, it shall be liable to a fine not exceeding fifty rupees for not so painting or affixing its name, and for every day during which its name is not so kept painted or affixed, and every officer of the company who knowingly and willfully authorisesor permits the default shall be liable to the like penalty
