Section 9 in Karnataka Right to Information Act, 2000
9. Penalties.
- Where any competent authority, without any reasonable cause fails to supply information sought for within the period specified under section 5 or furnishes information which is false with regard to any material particulars and which it knows or has reasonable cause to believe it to be false,-(i)the authority immediately superior to the competent authority may impose a penalty not exceeding two thousand rupees on such competent authority as it thinks appropriate after giving him a reasonable opportunity of being heard and such a penalty shall be recoverable from his salary or if no salary is drawn as arrears of land revenue; and(ii)he shall also be liable to disciplinary action under the service rules applicable to him.
