Section 42(4) in The Monopolies And Restrictive Trade Practices Act, 1969
(4)If the particulars called for under sub-section (1) or sub-section (2) are not furnished, the Commission may, on the application of the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).],-(a)order the person or, as the case may be, the association to furnish those particulars to the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] within such time as may be specified in the order, or(b)authorise the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] to treat the particulars contained in any document or information in his possession as the particulars relating to the agreement, or(c)in case the Commission is satisfied that the failure to furnish the particulars is wilful, make an order restraining wholly or partly the parties to the agreement from acting on such agreement and from making any other agreement to the like effect.
