55G. [ Penalty for making or using of false document. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]
- Whoever dishonestly or fraudulently or without lawful authority makes any document or alters the content of any document causing it to be believed that such document or part of it was made by a lawful authority, intending to manufacture, store, sell or to transport any liquor or intoxicating drug or to do any act which is prohibited under this Act or the Rules made or notification issued thereunder or to do anything contrary to such laws and escape from the legal responsibilities and other consequences or uses such document or part of it made by himself or by any other person for such purposes, knowing that it is a false document or is not genuine, shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to one lakh rupees or with both.Explanation I. - Under this section, until the contrary is proved, it shall be presumed that the person has used such document knowing that it is false or is not genuine.Explanation II. - In this section, the word document, unless anything contrary is specified in any other section in this Act shall have the same meaning as in section 3 of the Indian Evidence Act, 1 872-(Central Act 1 of 1872).]
