Section 14 in The Indian Iron and Steel Company (Acquisition of Shares) Act, 1976
14. Penalties.
- If any person, -(a)makes any claim for any payment under this Act, knowing or having reason to believe that such claim is false or without any basis; or(b)when required under this Act so to do, -(i)omits or fails to produce any register or record of the Company; or(ii)makes any statement or furnishes any information which is false in any material particular and which he knows or believes to be false or does not believe to be true; or(c)makes any such statement as aforesaid in any book, account, record, register, return or other document. he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both.
