Section 26 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
26. Penalty for false declaration.
- If any person knowingly makes a false declaration or statement under this Act he shall without prejudice to any legal proceeding under any law for the time being in force on conviction, be punished with fine which may extend to one thousand rupees :Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court such fine shall not be less than one hundred rupees.
