Section 73 in The Information Technology Act, 2000
73. Penalty for publishing Electronic Signature Certificate false in certain particulars. -
(1)No person shall publish a Electronic Signature Certificate or otherwise make it available to any other person with the knowledge that-(a)the Certifying Authority listed in the certificate has not issued it; or(b)the subscriber listed in the certificate has not accepted it; or(c)the certificate has been revoked or suspended, unless such publication is for the purpose of verifying a electronic signature created prior to such suspension or revocation.(2)Any person who contravenes the provisions of sub-section (1) shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to one lakh rupees, or with both.
