Section 47 in The M.P. Shops and Establishments Act, 1958
47. False entries by employer and manager.
- [(1)] [Re-numbered by M.P. Act No. 10 of 1982.] If any employer or manager with intent to deceive, makes or causes or allows to be made, in any register, record or notice prescribed to be maintained under the provisions of this Act, or the rules made thereunder, an entry which, to his knowledge, is false in any material particular, or wilfully omits, or causes or allows to be omitted, from any such register, record or notice, an entry which is required to be made therein under the provisions of this Act or the rules made thereunder, or maintains or causes or allows to be maintained, more than one set of any register, record or notice except the office copy of such notice, or sends or causes or allow to be sent, to an Inspector, any statement, information or notice prescribed to be sent under the provisions of this Act, or the rules made thereunder which to his knowledge is false in any material particular, he shall, on conviction, be punished with imprisonment [not exceeding one year or with fine which may extend to one thousand rupees or with both.] [Substituted by M.P. Act No. 10 of 1982.](2)[ An offence under sub-section (1) shall be triable by a Court of Judicial Magistrate of competent jurisdiction.] [Inserted by M.P. Act No. 10 of 1982.]
