62. Penalty for omission to comply with provisions of section 28.
- Any person who, with intent to defraud the Government,-(a)executes instrument in which all the facts and circumstances required by section 28 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instrument neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)does any other act calculated to deprive the Government of any duty or penalty under this Act, shall, on conviction, be punished with fine which may extend to five thousand rupees.
