Section 7(1) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(1)Any person who willfully neglects or refuses to comply with any requisition lawfully made upon him under clause (a) or clause (b) of sub-section (I) of section 6 shall be liable, on conviction before a Magistrate, to a fine, which may extent to five hundred rupees.
