606. Penalty for contravention of sections 603, 604, 605 and 605A
606. Penalty for contravention of sections 603, 604, ³[605 and 605A]

Any person who is knowingly responsible-



(a) for the issue, circulation or distribution of a prospectus; or

(b) for the issue of a form of ²[application for shares, debentures or Indian Depository Receipts];



in contravention of any of the provisions of sections 603, 604, ³[605 and 605A], shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to ¹[fifty thousand rupees], or with both.

1 The words "five thousand rupees" substituted by the Companies (Amendment) Act, 2000, w.e.f. 14th. December, 2000.

2 The words "application for shares or debentures" substituted by the Companies (Amendment) Act, 2000, w.e.f. 14th. December, 2000.

3 The words and figures "and 605" substituted by the Companies (Amendment) Act, 2000, w.e.f. 14th. December, 2000.