Section 15(1) in The U.P. Coal Control Order, 1977
(1)If any person imports or sells, or uses coal for burning bricks without obtaining a licence in appropriate form as prescribed in this order or sells coal in contravention of clause 3 or exports coal in contravention of clause 12 or abets or causes to be abetted such import, sale, use of export or (a) cancels, destroys, mutilates or defaces any book or any other documents, or (b) refuses to give any information lawfully demanded of him under this order or gives false information, or (c) acts in contravention of any other provision of this order, he shall be punishable under the provisions of Essential Commodities Act, 1955.
