Section 12(1) in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007
(1)If any person,-(a)required to furnish any information or return-(i)Willfully refuses or without lawful excuse neglects to furnish such information or return as may be required under these regulations;or(ii)Willfully furnishes or causes to be furnished any information or return which he knows to be false;or(iii)refuses to answer or willfully gives a false answer to any question necessary for obtaining any information required to be furnished under these regulations;or(b)impedes the right of access to relevant records or documents or the right of entry conferred by these regulations, shall attract the relevant provisions under section 142 and 146 of the Act.
