Section 13(2) in Rice-Milling Industry (Regulation) Act, 1958
(2)If any person.-(a)when required by this Act or by any order under this Act to make any statement or furnish any information makes any statement or furnishes any information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true, or(b)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required to maintain or furnish under this Act, or(c)contravenes any rule the contravention of which is made punishable under this sub- section he shall be punishable with imprisonment for a tern which may extend to three months, or with fine which may extend to two thousand rupees, or with both.
