Section 18 in Himachal Pradesh Municipal Election Rules, 2015
18. Making of false declaration.
- If any person makes false declaration in connection with,-(a)the preparation, revision or correction of an electoral rolls, or(b)the inclusion or exclusion of any entry in or from an electoral rolls; or(c)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, shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.
