Section 16(4) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
(4)The Competent Authority or the State Government may also order appropriate measures to prevent such person from further enjoying the benefits of the Scheduled Castes or the Scheduled Tribes, including substitution of the real caste name of such person in the public records, f or the false Scheduled Caste or Scheduled Tribe name.
