If any officer of the company willfully conceals the name of any creditor entitled to object to the reduction, 46 reduction, or willfully misrepresents the nature or milt of the debt or claim of any creditor, or if any Hirer of the company abets any such concealment or misrepresentation as aforesaid, every such officer be punishable with imprisonment which may, to one year, or with fine, or with both.
