(1)If any person, for the purpose of obtaining for himself or for any other person the payment of the interest or capital sum on any Government security or causing the issue of a duplicate security or causing any Government security to be renewed, or obtaining, instead, converted or consolidated Government securities or Government securities of lesser amount, makes to any authority appointed under this Act a statement which is false and which he either knows to be false or does not believe to be true, he shall be punished with imprisonment which may extend to six months or with fine or with both.(2)No Court shall take cognizance of any offence mentioned in sub-section (1) save on the complaint of the authority to whom the false statement was made.
