Section 50 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
50. Penalty for contravening provisions of section 40 or 43.
If any officer, servant or member of a Market Committee, when required to furnish information in regard to the affairs or proceedings of a Market Committee under section 40 or section 43- (a) wilfully neglects or refuses to furnish any information, or (b) wilfully furnishes false information, he shall, on conviction, be punished with fine which may extend to five hundred rupees.
