(1)Any person failing to furnish the statement or to comply with the order made under section 5 or otherwise contravening the provisions of section 5 shall be liable to imprisonment for a term which shall not be less than three months but which may extend to one year and with fine which shall not be less than one thousand rupees but which may extend to five thousand rupees.(2)Every offence punishable under sub-section (1) shall be cognizable.
