Section 16(1) in Kerala Cultural Activists Welfare Fund Act, 2010
(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.
