Section 132(2) in Andhra Pradesh Capital Region Development Authority Act, 2014
(2)Any person who on being required by notice under this section to furnish any particulars or information,-(a)wilfully refuses or without lawful excuse (the proof of which lies on him) neglects to furnish the particulars or information within the time specified in the notice; or(b)wilfully furnishes or causes to be furnished any false particulars or information in respect of any matter specified in the notice requiring particulars or information to be furnished, shall be guilty of an offence and shall be liable on conviction to a fine not exceeding Rs.10,000 or to imprisonment for a term not exceeding 6 months or to both.
