LexSection 15A — Penalty for failure to furnish information, return, etc.
The Securities and Exchange Board of India Act, 1992
1 [15A. Penalty for failure to furnish information, return, etc -- If any person, who is required under this Act or any rules or regulations made thereunder,--- (a) to furnish any document, return or report to the Board, fails to furnish the same, 2 [or who furnishes or files false, incorrect or incomplete information, return, report, books or other documents] he shall be liable to 3 [a penalty 4 [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;]] (b) to file any return or furnish any information, books or other documents within the time specified therefor in the regulations, fails to file return or furnish the same within the time specified therefor in the regulations, he shall be liable to 5 [a penalty 3 [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;]] (c) to maintain books of account or records, fails to maintain the same, he shall be liable to 6 [a penalty 3 [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.]]Open in Lexace · Ask the AI about this section