Section 6(b) in The Punjab School Education Board (Penalties for Misconduct and use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979
(b)In case the candidate refuses to make a statement at the time of detection or later on the same day, he shall not be forced to do so but the fact of his refusal shall be recorded by the Superintendent/Supervisor/Detector, whosoever detected the case.
