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State of West Bengal - Section
Section 87 in The Calcutta Improvement Act, 1911
87. Punishment for offences. -
The offences mentioned in column 1 of the following table shall be punishable to the extent mentioned in column 2 thereof with reference to such offences, respectively: -| 1 | 2 |
| (1) Omitting to make any returnrequired by section 83, sub-section (3), or, refusing to sign orcomplete the same.(2) Making and delivering any suchreturn containing any statement not true to the post of theinformation and belief of the person making the same.(3) Otherwise contravening any rule made under section 86. | Finer not exceeding one thousandrupees.The penalty provided in the IndianPenal Code, section 199 for making a false statement in adeclaration.Fine not exceeding five hundred rupees. |