Section 49(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)If any person, who furnishes or is required to furnish any particulars, documents or any information,-(a)makes any statement or furnishes any document which he knows or has reason to believe to be false in any material particular; or(b)omits to state any material fact knowing it to be material; or(c)wilfully alters, suppresses or destroys any document which is required to be furnished as aforesaid, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.
