Section 8 in The Jammu and Kashmir Collection of Statistics Act, 1961
8. Penalties.
- If any person -(a)required to furnish any information or return -(i)wilfully refuses or without lawful excuse neglects to furnish such information or return as may be required under this act; or(ii)wilfully furnishes or causes to be furnished any information or return which he knows to be false ;(iii)refuses to answer or wilfully gives a false answer to any question necessary for obtaining any information required to be furnished under this Act; or(b)impedes the right of access to relevant records or documents or the right of entry conferred by section 6 ;he shall for each such offence be punishable with tine which may extend to two hundred rupees and in the case of a continuing offence to a further fine which may extend to one hundred rupees for each day after the first during which the offence continues.
