Section 21 in The Jammu and Kashmir Collection of Statistics Act, 2010
21. Penalty for impersonation employee.
- Whoever, not being authorized to collect statistics under the provisions of this Act, by words, contact or demeanor, pretends that he is authorized to do so, 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.
