Section 7(1) in The East Punjab Exchange of Prisoners Act, 1948
(1)If any person (a) wilfully refuses or without lawful excuse neglects to furnish the return required under section 3, or (b) wilfully furnishes or causes to be furnished any such return which he know to be false, or (c) refuses to answer or wilfully gives a false answer to any question asked in exercise of the powers conferred by section 4, or if any person impedes the right of access to any relevant record or document or the right of entry conferred by section 4, he shall for each such offence be punishable with fine which may extend to rupees five hundred, and in the case of a continuing offence to a further fine which may extend to rupees two hundred for each day after the first during which the offence continues; and in respect of a false return or answer the offence shall be deemed to continue until the true return or answer has been given or made.Offence by Corporation. - [(2) If the person contravening any of the provisions of this Act, is a company or other body corporate the Secretary, Manager or other principal officer managing the affairs of such company or body, as the case may be, shall be presumed to be guilty of such contravention] [Section 7 renumbered as sub-section (1) and sub- section (2) added by Punjab Act No XX of 1952, section 2.].
