Section 23 in The Maharashtra Right to Public Services Act, 2015
23. Action against eligible person for giving false or frivolous information, etc.—
If an eligible person deliberately gives false or frivolous information in the application or submits false documents along with the application and obtain the public services under this Act on the basis of such information or documents, in that case an action shall be taken against him under the relevant provisions of the penal law in force.
