Section 39 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
39. Statistics and other information
.-(1) The owner, agent or manager of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).]or the occupier of the metallurgical factory, as the case may be, shall furnish such statistics or other information as the Central Government or any person authorised by that Government may, by written order, require for the purposes of the Act in Form D and within such time (being not less than thirty days from the date on which the order is served on to the persons concerned) and in such manner as may be specified in the order.(2)Any owner, agent or manager of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] or the occupier of a metallurgical factory, as the case may be, who, without reasonable excuse, fails to furnish the statistics or other information required under sub-rule (1) or furnishes statistics or other information containing a statement, entry or detail which is not, to the best of his knowledge or belief, true shall be punishable with fine which may extend to five hundred rupees.
