Section 21C in The Forward Contracts (Regulation) Act, 1952
21C. Penalty for failure to redress clients grievances. —If any person, who is registered as a member or an intermediary, after having been called upon by the Commission in writing to redress the grievances of clients, fails to redress such grievances within the time specified by the Commission, he shall be liable to a penalty not exceeding two thousand rupees for each day during which such failure continues or five lakh rupees, whichever is less.
