64. Disobedience of orders obstruction and refusal of information.
- Whoever wilfully disobeys any lawfully given by any person of authority empowered under this act to give such direction or obstructs any functions that such person or authority is required under this Act, to discharge, or being required by or under this act, to supply any information which he fails or supplies any information which he knows to be false or which he does not believe to be true shall, if no there penalty is provided for the offence be punishable with fine which may extend to two hundred rupees.
