Section 364A in Chennai City Municipal Corporation Act, 1919
364A. [ Penalty for not giving information or giving false information. [Inserted by section 179 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- If any person who is required by the provisions of this Act or by any notice or other proceedings issued under this Act to furnish any information-(a)omits to furnish it, or(b)knowingly or negligently furnishes false information, such person shall on conviction, be punished with fine not exceeding one hundred rupees.]
