Section 45(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)Any owner of an iron ore mine who, without reasonable excuse, fails to furnish the statistics or other information required under sub-rule (1) or furnish statistics or other information containing a statement, entry or detail which is not to the best of his knowledge or belief true, shall be punishable with fine which may extend to Rs. 500.
