Section 10 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
10. False statement.
- If any person-(i)when required by any order made or deemed to be made under section 3 to make any statement or furnish any information, which is false in any material particular and which he knows or has reasonable cause to believe to be false, or does not believe to be true, or(ii)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required by any such order to maintain or furnish he shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.
