Section 11 in The Punjab Electricity (Duty) Act, 1958
11. Penalties.
- If any person -(a)required by section 6 to keep record or to submit returns fails to keep or submit the same in the prescribed form or manner or submits a return which is false, or(b)intentionally obstructs an inspecting officer appointed under section 7 in the exercise of his powers and duties under this Act and the rules made thereunder, or(c)contravenes any such rule, he shall be liable, on conviction [ - - ] [The words 'before a Magistrate' omitted by Punjab Act 25 of 1964, section 2 and Schedule, Part III.] to a fine not exceeding on thousand rupees.
