LexSection 19A — Penalty for failure to furnish information, return, etc.
The Depositories Act, 1996
2 [19A. Penalty for failure to furnish information, return, etc. --Any person, who is required under this Act or any rules or regulations or bye-laws made thereunder,-- (a) to furnish any information, document, books, returns or report to the Board, fails to furnish the same within the time specified therefor 3 [or who furnishes or files false, incorrect or incomplete information, return, report, books or other documents], he shall be liable to 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] for each such failure; (b) to file any return or furnish any information, books or other documents within the time specified therefor in the regulations or bye-laws, fails to file return or furnish the same within the time specified therefor, he 3 [or who furnishes or files false, incorrect or incomplete information, return, report, books or other documents] shall be liable to a penalty 1 [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 a penalty 1 [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