Section 17 in THE KERALA EMPLOYMENT GUARANTEE WORKERS’ WELFARE FUND ACT, 2021
17. Penalty.—
(1)A person who, for the purpose of avoiding any payment to be made by him under this Act or rules or the Scheme, or for assisting any other person to avoid such payment, 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 thousand rupees or with both.(2)Any offence punishable under this Act shall be tried by the First Class Judicial Magistrate Court.(3)No court shall take cognizance of any offence punishable under this Act except on a report regarding the details of the offence in writing made with the prior sanction of the Chief Executive Officer.
