Section 6(1) in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
(1)Whoever, being an officer-in-charge of a work or being an officer of the works department, in connection with a work, intentionally or knowingly-(a)prepares a false or fictitious muster-rolls, or(b)prepares a false or fictitious measurement book, or(c)makes payment for false or fictitious lead for false or fictitious excavation of metal, sand earth, or(d)incorrectly classifies a strata under-excavation for making payment at a higher rate, or(e)pays for no work or inadequate or for fictitious or bogus work, or(f)pays at rates that are grossly inappropriate or makes deliberate over payments, in violation of rules and orders, shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.
