(3)If any person fails without reasonable cause or refuses-(a)to produce to an inspector or any person authorised by him in this behalf with the previous approval of the Central Government any book or paper which it is his duty under sub-section (1) or sub-section (1-A) to produce; or(b)to furnish any information which it is his duty under sub-section (1-A) to furnish; or(c)to appear before the inspector personally when required to do so under sub-section (2) or to answer any question which is put to him by the inspector in pursuance of that sub-section; or(d)to sign the notes of any examination referred to in sub-section (5), he shall be punishable with imprisonment for a term which may extend to six months, or with fine, which may extend to [twenty thousand rupees] [ Substituted by Act 53 of 2000, Section 117, for " two thousand rupees" (w.e.f. 13.12.2000).], or with both, and also with a further fine which may extend to [two thousand rupees] [ Substituted by Act 53 of 2000, Section 117, for " two thousand rupees" (w.e.f. 13.12.2000).] for every day after the first during which the failure or refusal continues.][* * *] [ Sub-Section (4) omitted by Act 31 of 1965, Section 25 (w.e.f. 15.10.1965).]
