Section 28 in West Bengal Clinical Establishments (Registration and Regulation) Act, 2010
28. Disobedience of order, obstruction and refusal of information.
(1)Whoever willfully disobeys any direction lawfully given by any person or authority empowered under this Act to give such direction, or obstructs any person or authority in the discharge of any functions which such person or authority is required or empowered under this Act to discharge, shall be liable to a penalty which may extend to two lakh rupees.(2)Whoever being required by or under this Act to supply any information willfully withholds such information or gives information which he knows to be false or which he does not believe to be true, shall be liable to a penalty which may extend to fifty thousand rupees.(3)Whoever being required by or under this Act to maintain and supply records, reports, registers and other documents willfully tamper, destroy, falsify such documents shall be liable to a penalty which may extend to two lakh rupees.
