Section 120 in Karnataka Agricultural Produce Marketing Act 1966
120. Penalty for contravening the provisions of section 123 or 124.
- If any officer servant or member of a market committee when required to furnish information in regard to the affairs or proceedings of a market committee under section 123 or 124,-(a)[x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] neglects or refuses to furnish any information; or(b)[x x x] [Omitted by Act 35 of 1986 w.e.f.17.6.1986] furnishes false information he shall on conviction be punished with fine which may extend to five hundred rupees.
