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State of Madhya Pradesh - Section

Section 6 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

6. Punishment for preparing false or fictitious muster rolls or measurement books.

- Whoever, being officer-in-charge of a work in connection with the relief work or any other work intentionally or knowingly,-
(a)prepares a false or fictitious muster roll, or
(b)prepares a false or fictitious measurement book, or
(c)makes payment for false or fictitious lead or false or fictitious excavation of metal, sand, earth, or
(d)incorrectly classifies a strata under excavation for making payment at a higher rate, or
(e)pays for no work or inadequate or for fictitious or bogus work, or
(f)pays at rates that are grossly inappropriate or makes deliberate over payments, in violation of rules and orders, shall be punished with imprisonment of either description which may extend to three years or with fine or both.