Section 98(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)Whoever-(a)produces false records or counterfeits or knowingly makes or produces or uses a false statement, declaration or evidence regarding any document in connection with compliance of any of the provisions of this Code or any rules, regulations or bye-laws or any order made thereunder; or(b)falsifies any plan or section, the maintenance of which is required by or under this Code or produces before any authority such plan or section, knowing the same to be false; or(c)makes, gives or delivers knowingly a false plan, section, return, notice, record or report containing a statement, entry or detail,he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one lakh rupees, or with both.
