Section 19 in The Bombay Drugs (Control) Act, 1959.
19. Evasion of provisions.
No person shall wilfully--(a)give any false information, or(b)refuse to give any information lawfully demanded from him under this Act or the rules or orders made thereunder, or(c)with a view to preventing the disclosure of any information contained therein alter by cancellation, or otherwise destroy, mutilate or deface any book register, licence, permit, pass or other document.
