Section 15(viii) in The Orissa Aerial Ropeways Rules, 1959
(viii)Penalty on witness not appearing - Any witness, who shall refuse or omit to appear when duly summoned by the Collector, or who shall appear but shall refuse to make such affirmation, or who shall refuse to give evidence, shall be liable to the same punishment which would be incurred under the law by witness refusing to appear or give evidence before the Collector when acting judicially.
