Section 352S(6) in The Merchant Shipping (Amendment) Act, 2002
(6)A person who,-(a)refuses or wilfully neglects to comply with a notice under this section; or(b)makes, while furnishing any information in compliance with a notice under this section, any statement which he knows to be false in a material particular, or recklessly makes any statement which is false in a material particular, shall be guilty of an offence punishable under this Act.352W. Liability of the Fund.-Where any person suffering pollution damage has been unable to obtain full and adequate compensation for the damage under the terms of the Liability Convention on any of the grounds specified in Article 4 of the Fund Conventi n, the Fund shall be liable for pollution damage in accordance with the provisions of the Fund Convention.352X. Jurisdiction of Courts.-
