Section 19 in The Collection of Statistics Act, 2008
19. Penalty for other offences.–Whoever–
(a)acts in contravention of or fails to comply with any provision of this Act or any requirement imposed under this Act; or(b)wilfully deceives or attempts to deceive any statistics officer or any agency or any employee thereof, shall be punishable with simple imprisonment for a term which may extend to six months or with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees or with both.
