Section 12 in The Kerala Local Fund Audit Act, 1994
12. penalty for disobeying requisition under section 11.
- Any person who wilfully neglects or refuses to comply with any requisition lawfully made upon him under clause (a) or clause (b) of sub-section (1) section 11 shall be punishable, on conviction, with fine which may extend to one thousand rupees:Provided that before proceedings are taken , the Director shall call upon the person against whom the proceeding are contemplated to show cause, within fifteen days, why such proceeding should not be taken
