Section 64(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)Whoever, -(a)contravenes any provisions of clause (1) of section 7, or(b)except for reasons beyond his control contravenes the provisions of subsection (1) of section 25, or(c)voluntarily obstructs the Metropolitan Commissioner or any officer authorised by him in carrying out an inspection under clause (a) or holding an enquiry under clause (d) of section 52, or(d)knowingly fails to comply with any requisition made or wilfully furnishes false return, statement, account, return or proceedings, under clause (c) or (d) of section 52, or(e)wilfully neglects or refuses to furnish any information or wilfully furnishes false information under section 53, or(f)voluntarily obstructs the Metropolitan Commissioner or any officer authorised by him seizing or taking possession of any books, records, funds and property of the committee or intentionally fails to give delivery thereof to such person under section 54, or(g)aids or abets any person in the commission of any act specified in clauses (a) to (f),shall, on conviction, be punished -(i)when the offence is under clause (a) or (b), with simple imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both;(ii)when the offence is under clause (c), (d), (e), or (f), with simple imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both;(iii)when the offence is under clause (g), with the same punishment as is provided for the offence aided or abetted;(iv)when the offence under clause (a) is a continuing one, after first conviction, with a further daily fine not exceeding one hundred rupees during the period of continuance of the offence.
