Section 8(8) in Arunachal Pradesh Protection of Interests of Depositors (In Financial Establishments) Act, 2017
(8)For failure to furnish the information or statement under sub-sections (1), (2), or (3) or furnishing a wrong or misleading statement, or refusal to produce or permit inspection of records/documents, etc, as required under sub-sections (6) and (7), the Deputy Commissioner of the District under whose local jurisdiction the Financial Establishment is conducting its business operations, if satisfied, may after giving reasonable opportunity to the Financial Establishment in accordance with law, impose a fine of rupees one lakh for every such default to be deposited within a period of one month.
