Section 42 in The Assam Agricultural Produce Market Act, 1972
42. Penalty for contravention of provision of Section 32.
(1)If any officer or member of the Board or market committee when required to furnish information in regard to the affairs or proceedings of the Board or a market committee under Section 32-(a)wilfully neglects or refuses to furnish any information, or(b)wilfully furnishes false information, he shall, on conviction, be punishable with fine which may extend to rupees two hundred.(2)If any officer, member, or a staff of the Board or a market committee wilfully neglects or refuses to do any act or wilfully or without any reasonable excuse, disobeys a lawful written order issued under the provisions of this Act or fails to furnish information or return lawfully required from him, he shall, on conviction, be punishable with fine which may extend to rupees five hundred.
