Section 132 in Andhra Pradesh Capital Region Development Authority Act, 2014
132. Furnishing of information.
(1)The Authority or any employee thereof authorised by the Authority in that behalf may, for the purpose of obtaining statistical information, by notice, in the manner given in section 133, require any person to furnish to the Authority or the employee so authorised, within such period as shall be specified in the notice, all such particulars or information relating to all such matters as may be required by the Authority and as are within knowledge of that person or in his custody or under his control.(2)Any person who on being required by notice under this section to furnish any particulars or information,-(a)wilfully refuses or without lawful excuse (the proof of which lies on him) neglects to furnish the particulars or information within the time specified in the notice; or(b)wilfully furnishes or causes to be furnished any false particulars or information in respect of any matter specified in the notice requiring particulars or information to be furnished, shall be guilty of an offence and shall be liable on conviction to a fine not exceeding Rs.10,000 or to imprisonment for a term not exceeding 6 months or to both.(3)Nothing in this section authorises the Authority, or any employee thereof authorised by the Authority in that behalf, to require the any Government department to furnish to the Authority or the employee so authorised any particulars or information in the possession of the department obtained in the performance of any of its functions.
