The Motor Vehicles Act, 1988

179.  Disobedience   of orders,   obstruction and   refusal of information.

1. Whoever willfully  disobeys  any  direction  lawfully given by any person or authority empowered under this Act to give such direction, or  obstructs any  person or  authority in the discharge of any functions  which such person or authority is required or empowered under this  Act to  discharge, shall,  if no other penalty is provided for the  offence be  punishable with  fine which  may extend  to  five hundred rupees.
2. Whoever,  being required  by or  under this Act to supply any information, willfully  withholds such information or gives information which he  knows to  be false  or which he does not believe to be true, shall, if  no other penalty is provided for the offence, be punishable with imprisonment  for a  term which  may extend to one month, or with fine which may extend to five hundred rupees, or with both.