9. Penalties for failing to appear, refusing or giving false information.
- Any member of any such tribe, gang or class who, without lawful excuse, the burthen of proving which shall lie upon him.shall fail to appear according to such notice.or who shall intentionally omit to furnish such information.or who shall furnish, as true, information on the subject which he knows or has reason to believe to be false.shall be deemed guilty of an offence under the first parts of section one hundred and seventy-four, or one hundred and seventy-six, or one hundred and seventy-seven of the Indian Penal Code, respectively, as the case may be.
