(1)Every person who, after the date of commencement of this Act-(a)recovers any debt or part thereof including interest from a debtor or a small farmer in contravention of the provision of this Act; or(b)intentionally makes any false statement before any officer or authority in proceedings under this Act; or(c)intentionally produces before any officer or authority any false document; or(d)abets any such Act, shall, on conviction, be liable to imprisonment for a term which may extend to six months or fine which may extend to two thousand rupees or with-both.(2)Every person who fails to furnish the statement referred to in sub-section (1) of Section 6, or to comply with the order made or direction given under the said section or otherwise contravenes the provisions of the said section shall be liable to imprisonment for a term which may extend to one year, or with fine which may extend to Rs. 5,000 or with both.(3)Every offence punishable under sub-section (1) or sub-section (2) shall be cognizable.(4)Every offence punishable under sub-section (1) shall be tried in a summary way and the provisions of Sections 262 to 265 (both inclusive) or the Code of Criminal Procedure, 1973, shall, as far may be, apply to such trial.
