Section 32(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(1)Any person or drilling or digging agency who,-(a)obstructs the Authority or any other person authorized by it to exercise any of the powers under this Act; or(b)having been required to furnish any information or return under clause (f) of sub-section (1) of section 17:(i)wilfully refuses or without lawful excuse, neglects to furnish such information or return; or(ii)wilfully furnishes or causes to be furnished any information or return which he knows to be false;shall be liable for punishment with fine which may extend to five thousand rupees and/or imprisonment for a term which may extend to six months or both. In the case of continuing and subsequent failure or contravention, an additional fine which may extend to one hundred rupees for every day during which such failure or contravention continues, shall be imposed.
