The Reserve Bank of India (RBI) has, by an order dated May 18, 2026, imposed a monetary penalty of ₹1.80 lakh (Rupees One Lakh and Eighty Thousand only) on AKG Infin Private Limited (the company), for non-compliance with certain directions issued by RBI on ’Acquisition of Shareholding or Control’. This penalty has been imposed in exercise of powers conferred on RBI under Section 58G(1)(b) read with Section 58B(5)(aa) of the RBI Act, 1934.

The correspondence between RBI and the company, pertaining to post-facto approval for acquisition of shareholding / control of more than 26% of the paid-up equity capital of the company by new investors, revealed non-compliance with RBI directions. Based on the same, a notice was issued to the company advising it to show cause as to why penalty should not be imposed on it for its failure to comply with RBI directions. After considering the company’s reply to the notice and oral submissions made during the personal hearing, RBI found that the following charge against the company was sustained, warranting imposition of monetary penalty:

The company had failed to obtain prior written permission of RBI for change in shareholding in excess of 26 per cent of its paid-up equity capital.

This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered by the company with its customers. Further, imposition of monetary penalty is without prejudice to any other action that may be initiated by RBI against the company.

(Brij Raj)           
Chief General Manager

Press Release: 2026-2027/304