(2)[ If any person referred to in sub-section (1) of section 5 fails to furnish the declaration or files a declaration containing information which is false or which he knows or has reason to believe to be false or which he does not believe to be true, he shall be punishable with imprisonment which may extend to two years, or with fine which may extend to two thousand rupees or with both] [Substituted by Punjab Act No. 22 of 1976.].
