Section 16 in Kerala Cultural Activists Welfare Fund Act, 2010
16. Penalty.
(1)Any person who for the purpose of avoiding any payment to be made by him under this Act or the Schemes or for enabling any other person to avoid such payment, knowingly makes or causes to be made any false statement or false representation, shall be be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.(2)Whoever contravenes or makes default in complying with any of the provisions of this Act or the Schemes shall, if no other penalty is elsewhere provided by or under this Act for such contravention or non-compliance, be punishable with fine which may extend to four thousand rupees.(3)No court shall take congizance of any offence punishable under this Act except on a report of the Secretary in writing of the facts constituting such offence.(4)No court inferior to that of a Judicial Magistrate Court of the First Class shall try any offence punishable under this Act.
