Section 33(6) in The Punjab Agricultural Produce Markets Act, 1961
(6)(i)If any officer or member of a Committee when required to furnish information in regard to the affairs or proceedings of a Committee under sub- section (1).(a)wilfully neglects or refuses to furnish any information.(b)wilfully furnishes a false information :he shall, on conviction, be punishable with fine not exceeding five hundred rupees, or with imprisonment for a term which may extend to six months, or with both.(ii)If any officer, member, or servant of a Committee wilfully neglects or refuses to do any act or wilfully or without any reasonable excuse disobeys a lawful written order issued under the provisions of this Act or fails to furnish information or return lawfully required from him, he shall, on conviction, be punishable with fine not exceeding five hundred rupees, or with imprisonment for a term which may extend to one month, or both.[33A. Power to order production of accounts and powers of entry inspection and seizure. - Any officer empowered by the Board in this behalf may, for the purpose of this Act, require any dealer to produce before him the Accounts and other documents and to furnish any information relating to the stock of agricultural produce or purchase, sale, storage and processing of agricultural produce by such person and also to furnish any other information relating to the payment of the market fee by such person.] [Inserted by Haryana Act No. 21 of 1973.]
