Section 26 in The Bengal Land Records Maintenance Act, 1895
26. Penalty for omitting to make entry or making incorrect entry in register with intent to injure.
- Every Registrar of Mutations and every person employed in his office for the purposes of this Act, who being charged with the duty of making any entry in the Register of Mutations, voluntarily omits to make such entry, or makes any entry therein which he knows or believes to be incorrect, intending thereby to cause or knowing it to be likely, that he may thereby cause injury, as defined in the Indian Penal Code, to any person, shall be punished with imprisonment for term which may extend to two years or with fine or with both.
