Section 81 in The Registration Act, 1977 (1920 A.D.)
81. Penalty for incorrectly endorsing, copying, translating or registering documents with intent to injure.
- Every registering officer appointed under this Act and every person employed in his office for the purposes of this Act, who being charged with the endorsing, copying, [translating, registering or filling a true copy of any document] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] presented or deposited under its provisions, endorses, copies, translates [registers or files a true copy of such, document] [Substituted by Act No. XIII of 2011, dated 25th April, 2011.] in a manner which he knows or believes to be incorrect, intending thereby to cause or knowing it to be likely that he may thereby cause injury, as defined in the Ranbir Penal Code, to any person, shall be punishable with imprisonment for a term which may extend to five years, or with fine, or with both.
