62. Penalty for omission to comply with provisions of section 28.
- Any person who, with intent to defraud the Government,-(a)executes any instrument in which all the facts and circumstances required by section 28 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instrument, neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)[makes, any false statement or does any other act] [These words were substituted for the words 'does any other Act', oy Maharashtra 27 of 1985, Section 42, (w.e.f. 10.12.1985).] calculated to deprive the Government of any duty or penalty under this Act,shall, on conviction, be punished with a fine which may extend to five thousand rupees.
