64. Disobedience of orders, obstruction and refusal of information.
- Whoever wilfully disobeys and direction lawfully given by any person or authority empowered under this Act to give such direction, or obstructs any functions that such person authority is required or empowered under this Act to discharge, or being, required by or under this Act to supply any information which he knows to be false or which he does not believe to be true shall, if no other penalty is provided for the offence be punishable with fine which may extend to Rs. 200.
