Section 19 in The Bihar Maintenance of Public Order Act, 1949
19. Duty of giving information as to commission of offences.
(1)It shall be the duty of every person to give on demand to a Superintendent of Police or other police officers not below the rank of Inspector, empowered by the Inspector-General of Police in this behalf, any information in his power relating to an offence under Sections 16,17 or 18.(2)If any person fails to give any such information, he shall be punishable with imprisonment which may extend to two years, or with fine, or with both.
