Section 11(1) in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014
(1)Whoever -(a)obtains a false Community Certificate by furnishing false information or filing false statement or documents or by any other fraudulent means; or(b)not being a person belonging to any of the Scheduled Tribes or Scheduled Castes secures any benefits or appointment exclusively reserved for such Tribes or Castes in the Government, local authority or any other company or corporation owned or controlled by the Government or in any Government aided institution, or secures admission in any educational institution against a seat exclusively reserved for such Tribes or Castes or is elected to any of the elective offices of any local authority or Co-operative Society against the office, reserved for such tribes or castes by producing a false Community Certificate; shall, on conviction, be punished, with rigorous - imprisonment for a term which shall not be less than six months but which may extend upto two years or with fine which shall not be less than two thousand rupees, but which may extend upto twenty thousand rupees or both.
