Section 39 in The Gujarat Agricultural Produce Markets Act, 1963
39. Penalty for failure to furnish information, etc.
- Any member, officer or servant of a market committee, who-(a)wilfully neglects or refuses to furnish any information or to do any act, which he is bound to furnish or to do under this Act, or(b)wilfully furnishes false information, shall on conviction, be punished with fine which may extend to fifty rupees.
