Section 17 in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976
17. Penalty for omission to deliver or send memorandum under section 5 or for making false statement in memorandum.
(1)Any person who,-(a)after the appointed day, wilfully omits or neglects to deliver or send the memorandum as required by section 5;(b)makes any statement in a memorandum delivered or sent to the Registrar under section 5 or under section 6 is false in any material particular and which he knows or has reason to believe to be fase,shall, on conviction, be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.(2)The Registrar or any officer authorised by the State Government in this behalf may prosecute any person for an offence punishable under sub-section (1).
