Section 9(3) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
(3)Any officer of the State or Central Government or any other public officer or authority who issues an income certificate which conceals the actual income of the person to whom the certificate is issued and any recipient of such certificate who by making use of the certificate claims any benefit with regard to freeship or scholarship shall be liable for penalty under section 15 of the Act.
