62. Penalty for omission to comply with provision of section 28.
- Any per son who, with intent to defraud the Government -(a)executes any instrument in which all the facts and circumstances required by section 28 to be set forth in such instrument are not fully and truly set forth; or(b)being employed or concerned in or about the preparation of any instrument, neglects or omits fully and truly to set forth therein all such facts and circumstances; or(c)does any other act calculated to deprive the Government of any duty or penalty under this Act Shall be punishable with fine which may extend to five thousand rupees.
