Section 9(2) in The East Punjab Refugees Rehabilitation (Buildings and Building sites) Act, 1948
(2)If any person fails to comply with any order or to furnish any information required by order under sub-section (1) or furnishes any information which is false and which he either knows or has reasonable cause to believe to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.
