(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.
