Section 56(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)Notwithstanding anything contained in sub-section (1), if-(a)a trustee or administrator omits or fails, with a view to concealing the existence of a trust or endowment, to apply for its registration under this Act,-(i)in the case of a trust or endowment created before the commencement of this Act, within the period specified therefor in sub-section (8) of section 30;(ii)in the case of any trust or endowment created after such commencement, within three months from the date of the creation of the trust or endowment; or(b)a trustee or administrator furnishes any statement, return or information to the Board, which he knows or has reason to believe to be false, misleading, untrue or incorrect in any material particular, he shall be punishable with imprisonment for a term which may extend to six months and also with fine which may extend to fifteen thousand rupees.
