Section 7 in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959
7. Penalties.—
(1)If any employer fails to notify to the employment exchanges prescribed for the purpose any vacancy in contravention of sub-section (1) or sub-section (2) of section 4, he shall be punishable for the first offence with fine which may extend to five hundred rupees and for every subsequent offence with fine which may extend to one thousand rupees.(2)If any person—(a)required to furnish any information or return—(i)refuses or neglects to furnish such information or return, or(ii)furnishes or causes to be furnished any information or return which he knows to be false, or(iii)refuses to answer, or gives a false answer to, any question necessary for obtaining any information required to be furnished under section 5; or(b)impedes the right of access to relevant records or documents or the right of entry conferred by section 6;he shall be punishable for the first offence with fine which may extend to two hundred and fifty rupees and for every subsequent offence with fine which may extend to five hundred rupees.
