Section 4 in Procedure Of The High Court For Uttar Pradesh Act, 1869
4. Penalty for making false statements in support of petitions, etc.-
Whenever the Court shall require the statements in support of any such petition, application or motion to be verified by a declaration in writing, the person making such verification shall, if any such statement is false, and if he either knows or believes it to be false, or does not believe it to be true, be deemed to have intentionally given false evidence in a stage of a judicial proceeding.
