(1) The company shall cause a copy of every certificate of registration given under section 132, to be endorsed on every debenture or certificate of debenture stock which is issued by the company and the payment of which is secured by the charge so registered:

Provided that nothing in this sub-section shall be construed as requiring a company to cause a certificate of registration of any charge so given to be endorsed on any debenture or certificate of debenture stock issued by the company before the charge was created.

(2) If any person knowingly delivers, or wilfully authorises or permits the delivery of, any debenture or certificate of debenture stock which, under the provisions of sub-section (1), is referred to have endorsed on it a copy of a certificate of registration without endorsed upon it, he shall without prejudice to any other liability, be punishable with fine which may extend to ¹[ten thousand rupees].

1. Subs. by Act 53 of 2000, sec. 51, for "one thousand rupees" (w.e.f. 13-12-2000)