Section 133(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)If the person so called upon to furnish the information omits to furnish it, or furnishes information which is untrue, he shall be liable upon conviction to a fine which may extend to [one thousand rupees] [Substituted by U.P. Act No. 9 of 1994.].
