Section 25(1) in Kerala Construction Workers' Welfare Fund Act, 1989
(1)Whoever, for the purpose of avoiding any payment to be made by him under this Act or under the scheme or of enabling any other person to avoid any payment to be made under this Act or the scheme, knowingly makes or causes to be made any false statement or false representation shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.
