(3)[ Whoever being required under this Act to maintain any records or registers or to furnish any information or return-(a)fails to maintain such register or record; or(b)wilfully refuses or without lawful excuse neglects to furnish such information or return; or(c)wilfully furnishes or causes to be furnished any information or return which he knows to be false; or(d)refuses to answer or wilfully gives a false answer to any question necessary for obtaining any information required to be furnished under this Act, shall, for each such offence, be punishable ][with fine which shall not be less than one thousand five hundred rupees but which may extend to seven thousand five hundred rupees] [ Substituted by Act 41 of 2005, Section 9, for " which shall not be less than two hundred rupees but which may extend to one thousand rupees" (w.e.f. 9.11.2005).].
