Section 10(2) in The High Denomination Bank Notes (Demonetisation) Act, 1978
(2)Whoever knowingly makes in any declaration under section 7 any statement which is false or only partially true or which he does not believe to be true or contravences any provision of this Act or the rules made thereunder shall, be punishable with imprisonment for a term which may extend to three years or with fine or with both.
