Section 17 in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001
17. Penalty
(1)Any person in any proceedings under this Act who,(a)intentionally makes a false statement during the course of such proceedings; or(b)intentionally produces a false document; or(c)files a statement which is false or incorrect to his knowledge, shall be punished by the Tehsildar having jurisdiction in the area with a fine which may extend to twenty thousand rupees but shall not be less than five thousand rupees.(2)A Revenue Officer or official making any wrong entry or issuing a false or incorrect report or certificate in respect of any State land, shall be liable to punishment which may extend up to five years of imprisonment and fine which may extend up to fifty thousand rupees by the Chief Judicial Magistrate having jurisdiction.
