The Motor Vehicles Act, 1988
179. Disobedience of
orders, obstruction and refusal of information.
- 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.
- 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.
Back