(1)Whoever for the purpose of avoiding any payment to be made by him under this Act or under the scheme or of enabling any other person to avoid any payment to be made under this Act or the scheme knowingly makes are causes to be made by any false statement or false fore representation shall be punishable with imprisonment fro a term which may extend to six months, or with fine which may extend to Five thousand rupees, or with both.(2)Whoever contravenes or makes default in complying with any of the provisions of this Act or of the scheme shall if no other penalty is else where provided by or under this Act for such contravention or non compliance be punishable with imprisonment for a term which may extend to three months or with fine which may extend to Two thousand five hundred rupees or with both.(3)No court in fervor to that of a Judicial Magistrate of the First Class shall try any offence punishable under this Act.(4)No court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made with the pervious sanction of the Chief Executive Officer.]
