(1)If the trustee of a Goshala fails or neglects to submit to the Registrar a statement as required under Section 5 or to report any change in the particulars of the Goshala as required under Section 8 submits a statement or reports any change in the particulars, as the case may be, which he knows or has reason to believe to be false in any material particulars, such trustee shall, on conviction, be punishable with fine which may extend to fifty rupees.
