Section 16 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
16. Penalty for making false statement.-
(1)Whoever intentionally makes a false statement or supplies incorrect information in a periodical return or statement prescribed by this Act or rules made under it or otherwise called for by the Government or the Licensing Authority shall be able to punishment with imprisonment not exceeding one month or with fine not exceeding Rs. 2(10, or with both.(2)Whoever contravenes any provision of this Act or rules made thereunder, or any of the conditions or requirements of the licence granted under this Act, shall be liable to punishment with simple imprisonment for a period of two months or with fine not exceeding Rs. 500, or with both.
