Section 17 in Gujarat Rural Debtors' Relief Act, 1976
17. Offence.- Whoever-
(a)intentionally makes any false statement or supplies false information or particulars to a local authority, debt settlement officer or an Appellate Officer in any proceeding under this Act, or(b)intentionally produces before a debt settlement officer or an Appellate Officer any false document, or(c)being a creditor, knowingly takes recourse for the purpose of recovering a debt from his debtor, to a procedure in contravention of the provisions of this Act, or(d)contravenes the provisions of section 14, or(e)abets any of the acts as aforesaid,shall on conviction, be liable to be punished with imprisonment for a term which may extend to one year or to a fine which may extend to one thousand rupees or with both.
