Section 42(1) in The Water (Prevention And Control Of Pollution) Act, 1974
(1)Whoever—(a)destroys, pulls down, removes, injures or defaces any pillar, post or stake fixed in the ground or any notice or other matter put up, inscribed or placed, by or under the authority of the Board, or(b)obstructs any person acting under the orders or directions of the Board from exercising his powers and performing his functions under this Act, or(c)damages any works or property belonging to the Board, or(d)fails to furnish to any officer or other employee of the Board any information required by him for the purpose of this Act, or(e)fails to intimate the occurrence of any accident or other unforeseen act or event under section 31 to the Board and other authorities or agencies as required by that section, or(f)in giving any information which he is required to give under this Act, knowingly or wilfully makes a statement which is false in any material particular, or(g)for the purpose of obtaining any consent under section 25 or section 26, knowingly or wilfully makes a statement which is false in any material particular,shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to ten thousand rupees or with both.
