Section 23(1) in Assam Ease of Doing Business Act, 2016
(1)Any applicant who makes an application for obtaining clearance under Section 9 and signs and furnishes a Self Certificate to the Single Window Agency under Section 10 by corruptly using or attempting to use false or fabricating documents or by issuing or signing such Certificate knowing to be false and fabricated and using or attempting to use such certificate as true knowing to be false and/or indulge in any activities of forgery in order to get clearance under this Act, he shall be liable to be prosecuted and punished under appropriate section/s of the Indian Penal Code, 1860.
