Section 10-B
[ 67 10-B POWER OF COURT TO PUBLISH NAME, PLACE OF BUSINESS,
ETC., OF COMPANIES CONVICTED UNDER THE ACT.

(1) Where any company is convicted under this Act, it shall
be competent for the Court convicting the company to cause
the name and place of business of the company, nature of the
contravention, the fact that the company has been so
convicted and such other particulars as the Court may
consider to be appropriate in the circumstances of the case,
to be published at the expense of the company in such
newspapers or in such other manner as the Court may direct.

(2) No publication under sub-section (1) shall be made until
the period for preferring an appeal against the order of the
Court has expired without any appeal having been preferred,
or such an appeal, having been preferred, has been disposed
of.

(3) The expenses of any publication under sub-section (1)
shall be recoverable from the company as if it were a fine
imposed by the Court.


Explanation :

For the purposes of this section, "company" has the meaning
assigned to it in Cl.(a) of the explanation to See. 10.