Section 125A in The Representation of the People Act, 1951
125A. Penalty for filing false affidavit, etc.—
A candidate who himself or through his proposer, with intent to be elected in an election,—(i)fails to furnish information relating to sub-section (1) of section 33A; or(ii)gives false information which he knows or has reason to believe to be false; or(iii)conceals any information, in his nomination paper delivered under sub-section (1) of section 33 or in his affidavit which is required to be delivered under sub-section (2) of section 33A, as the case may be, shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
