Section 9 in The East Punjab Moveable Property (Requisitioning) Act, 1947
9. Offences and penalty.
- Whoever -(a)obstructs the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any person authorised by it in the discharge of the functions under sub-section (2) of section 2 or section 7; or(b)fails to furnish any information required by order under clause (a) of section 6 or furnishes any information which is false or which he either knows or has reasonable cause to believe to be false or does not believe to be true; or(c)contravenes any direction given under clause (b) of section 6; shall on conviction for such offence by a competent Court be punishable with imprisonment for a term which may extend to one year or with fine or with both.
