Monopolies and Restrictive Trade Practices Act, 1969
49. Penalty for offences in relation to furnishing of information
(1) If any person fails, without any reasonable excuse, 56[to produce any books or papers, or to furnish any information, required by the Director General under section 11, or to furnish any information] required under section 43 or to comply with any notice duly given to him under section 42, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to two thousand rupees, or with both, and where the offence is a continuing one, with a further fine which may extend to one hundred rupees for every day, after the first, during which such failure continues.
(2) If any person, who furnishes or is required to furnish any particulars, documents or any information-
(a) makes any statement or furnishes any document which he knows or has reason to believe to be false in any material particular; or
(b) omits to state any material fact knowing it to be material; or
(c) willfully alters, suppresses or destroys any document which is required to be furnished as aforesaid, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.
