Section 39 in The West Bengal Panchayat Elections Act, 2003
39. Punishment for false declaration.
- If any person 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 know or 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 year or with fine or with both.
