Section 82(6) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(6)Falsehood or prefabrication—No Member of the Force shall(i)knowingly or inadvertently make any false, misleading or inaccurate oral or written statement or entry in any record or document required to be kept under the Forest (Protection) Force Act, 2001 or rules made thereunder; or(ii)either wilfully and without proper authority or through lack of due care destroy or mutilate any record or document made, kept or required for the purpose of the Force; or(iii)without good and sufficient cause alter or erase or add to any entry in such a record or documents; or(iv)knowingly or through neglect make any false, misleading or inaccurate statement in connection with his appointment to the Force.
