Section 28 in The Bombay Minor Mineral Extraction Rules, 1955
28. Penalty for failure to furnish returns, etc.
- Should any lessee or his transferee or assignee fail to furnish the documents or information or returns as specified in rule 23 or 24 or refuse or inspection by any officer authorised by Government or the competent officer or the Director of Industries, under clause (xiii) of sub-rule (1) of rule 18, he shall be punished with imprisonment for a term which may extend to one month or with fine which may extend to Rs. 500 or with both.
