Section 420A in The Jammu and Kashmir State Ranbir Penal Code, 1989
420A. [ Cheating public authorities in performance of certain contracts. [Section 420-A inserted by Act of 1983, section 23.]
- Whoever, in performance of any contract with the Government or other public authority for the supply of any goods, or the execution of any other works,-(a)in the case of a contract for the supply of goods, dishonestly supplies goods which are less in quantity than, or which are, in any manner whatever, not in accordance with the contract, or(b)in the case of a contract for construction of a building or the execution of other work, dishonestly uses materials which are less in quantity than, or inferior in quality to, those he contracted to use, or which are in any manner, whatever not in accordance with the contract,shall be punished with imprisonment of either description for a term which may extend to ten years, and shall be also liable to fine.Explanation. - In this section "public authority" means-(a)a corporation established by or under a Central, or State Act;(b)A Government Company as defined in section 617 of the Companies Act 1956; and(c)a local authority.]Of Fraudulent Deeds and Dispositions of Property.
