Section 4(4F) in Jammu and Kashmir Panchayati Raj Rules, 1996
(4F)Making false declaration. - If any person makes in connection with if any person makes a statement or declaration in writing with regard to the preparation, revision or correction of an electoral roll; or the inclusion or exclusion of any entry in or from an electoral roll which is false and which he either, knowns or believes to be false or does not believe to be true, shall be punished with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees or with both.
