Section 8C in Haryana Municipal Corporation Act, 1994
8C. Making false declaration.
- If any makes in connection with -(a)the preparation, revision or correction of an electoral roll; or(b)the inclusion or exclusion of any entry in or from an electoral roll,a statement or declaration in writing, which is false and which he either knows on believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both.
