The Collection of Statistics Act, 2008

19. Penalty for other offences. -

Whoever-

a.   acts in contravention of or fails to comply with any provision of this Act or any requirement imposed under this Act; or

b.   willfully deceives or attempts to deceive any statistics officer or any agency or any employee thereof, shall be punishable with simple imprisonment for a term which may extend to six months or with a fine which may extend to two thousand rupees or, in the case of a company, with a fine which may extend to ten thousand rupees or with both.