Section 14 in The Press And Registration Of Books Act, 1867
14. Punishment for making false statement
.Any person who shall, in making [any declaration or other statement] [Substituted by Act 55 of 1955, Section 12, for "any declaration" (w.e.f. 1.7.1956).] under the authority of this Act, make a statement which is false, and which he either knows or believes to be false or does not believe to be true, shall on conviction before a Magistrate, be punished by fine not exceeding [two thousand] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "five thousand" .] rupees, and imprisonment for a term not exceeding [six months] [Substituted by Act 14 of 1922, Section 3 and Sch.I, for "two years" .].
