Section 49(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)If any officer, servant or member of a Market Committee, when required to furnish information in regard to the affairs or proceedings of a Market Committee under clause (a) of sub-section (1) of Section 54,-(a)wilfully neglects or refuses to furnish any information; or(b)wilfully furnishes false information, shall, on conviction, be punished with fine which may extend to five hundred rupees.
