If default is made by a company in complying with any of the provisions contained in section 225 to 231, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to ¹[five thousand rupees].

1. Subs. by Act 53 of 2000, sec. 110, for "five hundred rupees" (w.e.f. 13-12-2000).