Section 8(2) in The U.P. Electricity (Duty) Act, 1952
(2)[ If any person keeps any record or submits any return specified in Section 5, which he knows or has reasonable cause to believe to be false or not true in any material particular, he shall be punishable with a fine no: exceeding one thousand rupees.] [The existing Section 8 renumbered as sub section (1) and after sub-section (1) new sub-section (2) inserted by U.P. Act No. 2 of 1971. vide Section 8.]
