Section 4 in Diplomatic and Consular Officers (Oaths and Fees) Act, 1948
4. Punishment for offences under this Act.-
(1)Whoever swears falsely in any oath or affidavit taken or made in accordance with the provisions of this Act shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.(2)Whoever forges or fraudulently alters the seal or signature of any person authorized by or under this Act to administer an oath or tenders in evidence, or otherwise uses, any affidavit having any seal or signature so forged or counterfeited or fraudulently altered knowing the same to be forged, counterfeited or fraudulently altered, shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.
