Section 106 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
106. Penalty for contravening provisions of Section 97.
- If any officer, servant or member of a marketing committee, when required under Section 97 to furnish information with regard to the accounts or offices or affairs of the market committee or the proceedings of a market committee.(a)wilfully neglects or refuses to furnish any information; or(b)wilfully furnishes information which is false or incorrect in material particulars.Such officer, servant or member shall be punishable with imprisonment for term which may extend to one year, or with fine which may extend to five thousand rupees, or with both.
