Section 5(5) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949
(5)If the owner or the person in charge of any factory fails to produce any register or to furnish a certified copy of any entry, when required to do so under sub-section (2), or furnishes a certified copy of an entry knowing or having reason to believe such copy to be false, he shall be punishable with fine which may extend to fifty rupees, and if he has previously been convicted of any offence under this sub-section, with fine which may extend to five hundred rupees.
