Section 14 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
14. Penalty for refusal to produce things or furnish information.
- Whoever-(i)wilfully refuses or is unable to produce licence or document or wilfully refuses or fails to give such information which, under the provisions of this Act or the rules made thereunder, he is required to produce or to give, otherwise furnishes information which he knows or believes to be false or does not believe to be true, or(ii)forcibly resists arrest or attempts to evade arrest or obstructs any Forest Officer or Police Officer to enter or search or to affect arrest or seizure under the powers conferred by this Act or the rules made thereunder,shall be guilty of an offence under this Act, and he shall, on conviction, be punished with fine which may extend to one thousand rupees or with imprisonment for a term which may extend to six months or with both.
