Section 39(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(2)Any owner, agent or manager of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] or the occupier of a metallurgical factory, as the case may be, 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 five hundred rupees.
