Section 42 in Punjab Clinical Establishments (Registration and Regulation) Act, 2020
42. Disobedience of direction, obstruction and refusal of information.
(1)Whosoever wilfully disobeys any direction lawfully issued by the concerned registration authority or by any person empowered under this Act to give such direction, or obstructs any person or authority in the discharge of any duty or functions which such person or authority is required or empowered under this Act to discharge, shall be liable to such monetary penalty, as may be prescribed.(2)Whosoever being required by or under this Act to supply any information, wilfully withholds such information or wilfully provides such information which he knows to be false or which he does not believe to be true, shall be liable to such monetary penalty, as may be prescribed.(3)For the purpose of adjudging under sub-sections (1) and (2), the concerned registration authority shall hold an inquiry in the prescribed manner after giving the concerned person a reasonable opportunity of being heard for the purpose of imposing any monetary penalty.(4)While holding an inquiry, the concerned registration authority shall have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any document which in the opinion of the concerned registration authority, may be useful for or relevant to the subject matter of the inquiry and if, on such inquiry, it is satisfied that the person has failed to comply with the provisions specified in sub-sections (1) and (2), it may by order impose the monetary penalty referred to in the said sub-sections to be deposited within thirty days of the order in the account referred to in sub-section (8).(5)While determining the quantum of monetary penalty, the concerned registration authority shall take into account the category, size and type of the clinical establishment and local conditions of the area in which the clinical establishment is situated.(6)Any person aggrieved by the decision of the concerned registration authority may prefer an appeal to the Punjab State Appellate Authority within such period, as may be prescribed.(7)The manner of filing the appeal referred to in sub-section (6) shall be such, as may be prescribed.(8)All monetary penalties levied under this Act shall be credited to such account as the State Government may by order specify in this regard.
