[76A. Adjudication of penalties.—
(1) For the purposes of adjudging penalties under this Act, the
Central Government may, by an order published in the Official Gazette, appoint as many officers of the
Central Government, not below the rank of Registrar, as adjudicating officers in such manner as may be
prescribed.
(2) The Central Government shall, while appointing adjudicating officers, specify their jurisdiction in
the order under sub-section
(1).
(3) The adjudicating officer may, by an order--
(a) impose the penalty on the limited liability partnership or its partners or designated partners or
any other person, as the case may be, stating therein any non-compliance or default under the relevant
provisions of this Act:
Provided that in case default relates to non-compliance of sub-section
(3) of section 34 or sub-
section
(1) of section 35 and such default has been rectified either prior to or within thirty days of the
issue of the notice by the adjudicating officer, no penalty shall be imposed in this regard and
proceedings under this section in respect of such default shall be deemed to be concluded:
Provided further that notwithstanding anything contained in this Act, if penalty is payable for
non-compliance of any of the provisions of this Act by a small limited liability partnership or a start-
up limited liability partnership or by its partner or designated partner or any other person in respect of
such limited liability partnership, then such limited liability partnership or its partner or designated
partner or any other person, shall be liable to a penalty which shall be one-half of the penalty
specified in such provisions subject to a maximum of one lakh rupees for limited liability partnership
and fifty thousand rupees for every partner or designated partner or any other person, as the case may
be.
Explanation.--For the purposes of this proviso, the expression “start-up limited liability
partnership” means a limited liability partnership incorporated under this Act and recognised as such
in accordance with the notifications issued by the Central Government from time to time.
(b) direct such limited liability partnership or its partner or designated partner or any other person,
as the case may be, to rectify the default, wherever he considers fit for reasons to be recorded in
writing.
(4) The adjudicating officer shall, before imposing any penalty, give an opportunity of being heard to
such limited liability partnership or its partner or designated partner or any other person, who is in default.
(5) Any person aggrieved by an order made by the adjudicating officer under sub-section
(3) may
prefer an appeal to the Regional Director having jurisdiction in the matter.
(6) Every appeal made under sub-section
(5) shall be filed within a period of sixty days from the date
on which the copy of the order made by the adjudicating officer is received by the aggrieved person and
shall be in such form, manner and accompanied by such fees as may be prescribed:
Provided that the Regional Director may, for the reasons to be recorded in writing, extend the period
of filing an appeal, under this sub-section, by not more than thirty days.
(7) The Regional Director may, after giving an opportunity of being heard to the parties to the appeal,
pass such order as he thinks fit, confirming, modifying or setting aside the order appealed against.
1. Ins by Act 31 of 2021, s. 25 (w.e.f. 1-4-2022).
29
(8) Where a limited liability partnership fails to comply with the order made under sub-section
(3) or
sub-section
(7), as the case may be, within a period of ninety days from the date of receipt of the copy of
the order, such limited liability partnership shall be punishable with fine which shall not be less than
twenty-five thousand rupees, but may extend to five lakh rupees.
(9) Where a partner or designated partner of a limited liability partnership or any other person who is
in default fails to comply with an order made under sub-section
(3) or sub-section
(7), as the case may be,
within a period of ninety days from the date of receipt of the copy of the order, such partner or designated
partner or any other person shall be punishable with imprisonment which may extend to six months or
with fine which shall not be less than twenty-five thousand rupees but may extend to one lakh rupees, or
with both.]
1
