Section 30 in The Rajasthan Agricultural Produce Markets Act, 1961
30. Penalty for contravening provisions of section 25.
- If any officer or member of a market committee, when required to furnish information in regard to the affairs or proceedings of a market committee under section 25 -(a)wilfully neglects or refuses to furnish any information, or(b)wilfully furnishes a false information,he shall, on conviction, be punished with fine which may extend to fifty rupees.
