Section 42(1) in The Assam Agricultural Produce Market Act, 1972
(1)If any officer or member of the Board or market committee when required to furnish information in regard to the affairs or proceedings of the Board or a market committee under Section 32-(a)wilfully neglects or refuses to furnish any information, or(b)wilfully furnishes false information, he shall, on conviction, be punishable with fine which may extend to rupees two hundred.
