Section 5 in The Representation Of The People (Third Amendment) Act, 2002
5. Insertion of new section 125A.-
After section 125 of the principal Act, the following section shall be inserted, namely:-" 125A. Penalty for filing false affidavit, etc.- A candidate who himself or through his proposer, with intent to be elected in an election,-(i) fails to furnish information relating to sub- section (1) of section 33A; or(ii)gives false information which he knows or has reason to believe to be false; or(iii)conceals any information, in his nomination paper delivered under sub- section (1) of section 33 or in his affidavit which is required to be delivered under sub- section (2) of section 33A, as the case may be, shall, notwithstanding anything contained in any other law for the time being in force, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.".
