Section 10 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
10. [ Penalty for false statement.
Any person, who makes a false statement or suppresses a material fact under this Act shall be liable to punishment with imprisonment which may extend to two years.] [[Section 10 substituted by section 13, ibid (w.e.f. 10.9.2010). which read as under :<b>10. Penalty for false statement.</b> - Any person. required to make a statement under this Act. wilfully makes a false statement or suppresses a material fact with an intention to mislead the prescribed authority, shall be liable to punishment with imprisonment which shall not be less than three years but may extend to seven years.]]
