Section 6 in The Specified Bank Notes (Cessation Of Liabilities) Act, 2017
6. Penalty for contravention of Section 4.
Whoever knowingly and wilfully makes any declaration or statement specified under sub-section (1) of section 4, which is false in material particulars, or omits to make a material statement, or makes a statement which he does not believe to be true, shall be punishable with fine which may extend to fifty thousand rupees or five times the amount of the face value of the specified bank notes tendered, whichever is higher.
