Section 12(3) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976
(3)Any person who in contravention of the provisions of clause (b) of sub-section (1) of section 9 fails to register himself, or fails to furnish information or returns under sub-section (2) of that section shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees or with both.
