60. Penalty for making false declaration on clearance list.
- Any person who in a clearance list makes a declaration which is false or which he either knows or believes to be false, shall, on conviction, be punished with [rigorous imprisonment for a term which shall not be less than one month but which may extend to six months and with fine which may extend to five thousand rupees.] [These words were substituted for the words 'imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both' by Maharashtra 18 of 1989, Section 10., (w.e.f. 1.12.1989).]
