Section 6 in The Collection of Statistics Act, 2008
6. Duty of informants.–
The informants who are asked to furnish any information under the provisions of this Act shall be bound to furnish the information so asked in the prescribed manner to the best of knowledge or belief; and in cases where only a portion of a particular class or group of persons or units is asked to furnish information because of any sampling procedure, it shall not be adefence in failure on the part of any informant to furnish that information, if so asked.
