Information Technology Act, 2000
33. Surrender of license. –
(1) Every Certifying Authority whose license
is suspended or revoked shall immediately after such suspension or revocation,
surrender the license to the Controller.
(2) Where any certifying authority fails to
surrender a license under sub-section (1), the person in whose favor a license
is issued, shall be guilty of an offences and shall be punished with
imprisonment which may extend upto six months or a fire which may extend upto
ten thousand rupees or with both.