Section 26 in The Rajasthan Mining Settlement Act, 1956
26. Penalties for offences.
- (I) Whoever obstructs any Medical Officer of Health or Sanitary Inspector in the discharge of his duties under Act or the rules framed thereunder, or refuses or wilfully neglects to furnish him with the means necessary for making any entry, inspection, examination or inquiry thereunder in relation to any Mining Settlement, or withholds any information necessary for the purposes of such inquiiy, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.(2)Whoever makes, gives or delivers any notice or return required by or under this Act which contains a statement entry or detail which is not to the best of his knowledge or belief true, shall be punishable with fine which may extend to one thousand rupees.(3)Whoever-(a)fails to comply with any requisition or order made under any provision of this Act or of any rule, by-law, or order made thereunder: or(b)contravenes any provision of this Act or any rule, by-law or order thereunder, for the breach of which no penalty is otherwise provided, shall be punishable with fine which may extend to five hundred rupees and in the case of a continuing breach under clause (a) of this sub-section, with further fine which may extend to one hundred rupees, for every day during which the breach is proved to have been persisted in after the date of the receipt by him of the requisition or order referred to in that clause.
