Section 9(2) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956
(2)Every person so required shall be bound to furnish the information to the best of his knowledge and ability within the time specified in such order and in case of failure to comply with such order shall be deemed to have committed an offence under Section 176 of the Indian Penal Code (Central Act 45 of 1860).
