Section 125A(3) in The Bihar Panchayat Raj Act, 2006
(3)Penalty for filing false affidavit, etc.-A candidate who himself or through his proposer, with intent to be elected in an election,-(i)fails to furnish information relating to sub-section(2); or(ii)gives false information which he knows or has reason to believe to be false; or(iii)conceals any information, in his nomination paper or in his affidavit which is required to be delivered, as the case may be , shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to one year or with fine, or with both.
