Section 28 in Arunachal Pradesh Municipal Elections Act, 2009
28. Making false declarations.
- If any person makes, in connection with-(a)the preparation, revision or correction of an electoral roll, or(b)the inclusion or exclusion of any entry in or from an electoral roll, a statement or declaration in writing which is false and which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one year, or with fine up to rupees five thousand, or with both.
