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.