Section 8 in Tamil Nadu Jute (Control of Prices and Sales) Act, 1950
8. Penalties.
- Whoever-(a)contravenes any of the provisions of this Act or any order made there under, or(b)when required by any order made under clause (a) of section 6 to give any information, refuses or fails to give such information or gives any information which is false in any material particular and which he knows or has reason to believe to be false, or does not believe to be true, or(c)conceals, destroys, mutilates or defaces any book or document of the nature referred to in clause (b) of section 6, or(d)voluntarily obstructs any officer in the exercise of his powers under this Act,shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
