Section 23 in Assam Ease of Doing Business Act, 2016
23. Penalty.
(1)Any applicant who makes an application for obtaining clearance under Section 9 and signs and furnishes a Self Certificate to the Single Window Agency under Section 10 by corruptly using or attempting to use false or fabricating documents or by issuing or signing such Certificate knowing to be false and fabricated and using or attempting to use such certificate as true knowing to be false and/or indulge in any activities of forgery in order to get clearance under this Act, he shall be liable to be prosecuted and punished under appropriate section/s of the Indian Penal Code, 1860.(2)Any entrepreneur who fails to comply with the conditions or undertaking in the self certification given to the Single Window Agency or the competent authority as the case may be, be punishable with fine which may extend to twenty thousand rupees for the first offence and for the second or subsequent offences with fine which may extend to thirty thousand rupees.(3)The relevant provisions of the Code of Criminal Procedure, 1973 shall apply in case of the offences committed under sub-section (1) and (2) of this section.
