Section 59 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
59. Statistics and other information
.-(1) The owner of a limestone or dolomite mine or purchasing agent or stockist and the occupier of any factory shall furnish such statistics or other information as the Central Government or any other person authorised by the Central Government in writing in this behalf, may by written order, require for the purposes of the Act in such form or manner and within such time as may be specified in the order.(2)Any owner of a limestone or dolomite mine [or purchasing agent or stockist] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983 (w.e.f. 13.8.1983).] or the occupier of a factory 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 Rs. 500.
