Section 29 in The Jammu and Kashmir, Registration of Tourist Trade Act, 1978
29. Penalty for false statement.
- If any person required to make a statement under this Act wilfully makes a false statement or suppresses a material fact with an intention to mislead the prescribed authority, he shall be liable to punishment with imprisonment for a term which may extend to three months or with fine not exceeding [Rs. 5,000] [Substituted by Act No. V of 2011, dated 13th April, 2011.] or with both.
