Section 13(a) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(a)If any person when required by these rules or by any order under these rules to make any statement or furnish any information makes any statement or furnishes any information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true or, (b) makes any such statement as aforesaid in any book, account,record, declaration [....] [Deleted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985).] or other document which he is required to maintain or furnish under these rules, he shall be punishable with imprisonment of a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
