Companies Act, 1956
Sec 621A - Composition of certain offences.
(1) Notwithstanding anything contained in the
Code of Criminal Procedure, 1973 (2 of 1974), any offence punishable under this
Act (whether committed by a company or any officer thereof), not being an
offence punishable with imprisonment only, or with imprisonment and also with
fine, may, either before or after the institution of any prosecution, be
compounded by
(a) the Company Law Board ; or
(b) where the maximum amount of fine which may
be imposed for such offence does not exceed fifty thousand rupees, by the
Regional Director,
on payment or credit, by the company or the
officer, as the case may be, to the Central Government of such sum as that
Board or the Regional Director, as the case may be, may specify :
Provided that the sum so specified shall not, in
any case, exceed the maximum amount of the fine which may be imposed for the
offence so compounded :
Provided further that in specifying the sum
required to be paid or credited for the compounding of an offence under the
sub-section, the sum, if any, paid by way of additional fee under sub-section
(2) of section 611 shall be taken into account.
(2) Nothing in sub-section (1) shall apply to
an offence committed by a company or its officer within a period of three years
from the date on which a similar offence committed by it or him was compounded
under this section.
Explanation.: For the purpose of
this section,
(a) any second or subsequent offence committed
after the expiry of a period of three years from the date on which the offence
was previously compounded, shall be deemed to be a first offence.
(b) " Regional Director " means a
person appointed by the Central Government as a Regional Director for the
purposes of this Act.
(3) Every Regional Director shall exercise the
powers to compound an offence, subject to the direction, control and
supervision of the Company Law Board.
(4)
(a) Every application for the compounding of
an offence shall be made to the Registrar who shall forward the same, together
with his comments thereon, to the Company Law Board or the Regional Director,
as the case may be.
(b) Where any offence is compounded under this
section, whether before or after the institution of any prosecution, an
intimation thereof shall be given by the company to the Registrar within seven
days from the date on which the offence is so compounded.
(c) Where any offence is compounded before the
institution of any prosecution, no prosecution shall be instituted in relation
to such offence, either by the Registrar or by any shareholder of the company
or by any person authorized by the Central Government against the offender in
relation to whom the offence is so compounded.
(d) Where the composition of any offence is
made after the institution of any prosecution, such composition shall be
brought by the Registrar in writing, to the notice of the Court in which the
prosecution is pending and on such notice of the composition of the offence
being given, the company or its officer in relation to whom the offence is so
compounded shall be discharged.
(5) The Company Law Board or the Regional
Director, as the case may be, while dealing with a proposal for the compounding
of an offence for a default in compliance with any provision of this Act which
requires a company or its officer to file or register with, or deliver or send
to, the Registrar any return, account or other document, may, direct, by order,
if it or he thinks fit to do so, any officer or other employee of the company
to file or register with, or on payment of the fee, and the additional fee,
required to be paid under section 611, such return, account or other document
within such time as may be specified in the order.
(6) Any officer or other employee of the
company who fails to comply with any order made by the Company Law Board or the
Regional Director under sub-section (5) shall be punishable with imprisonment
for a term which may extend to six months, or with fine not exceeding fifty
thousand rupees, or with both.
(7) Notwithstanding anything contained in the
Code of Criminal Procedure, 1973 (2 of 1974),
(a) any offence which is punishable under this
Act, with imprisonment or with fine, or with both, shall be compoundable with
the permission of the Court, in accordance with the procedure laid down in that
Act for compounding of offences ;
(b) any offence which is punishable under this
Act with imprisonment only or with imprisonment and also with fine shall not be
compoundable.
(8) No offence specified in this section shall
be compounded except under and in accordance with the provisions of this
section.