Section 14(1) in Kerala Toddy Workers' Welfare Fund Act, 1969
(1)Whoever for the of avoiding any payment to be made by himself under this Act or under the scheme or of enabling any other person to avoid such payment knowingly makes or causes to be made nay false statement or false representation shall be punishable with imprisonment for a term which may extend to [six months] [Substituted 'three months' by Act No. 31 of 1978.] or with fine which may extend to [one thousand rupees] [Substituted 'five hundred rupees by Act No. 31 of 1978.] or with both.
