31. Disobedience of orders, obstruction and refusal of information.
- Whoever wilfully disobeys any direction lawfully given by any person or authority empowered under this Act to give such direction or obstructs any functions that such person or authority is required or empowered under this Act, to discharge, or being required by or under this Act, to supply any information which he fails or supplies any information which he knows to be false or which he does not believe to be true, shall, if no other penalty is provided for the offence, on conviction be punishable with fine which may extend to two thousand rupees.
