Section 16(5) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996
(5)Whoever not being a person belonging to any of the Scheduled Castes or the Scheduled Tribes secures and benefit reserved for Scheduled Castes or the Scheduled Tribes other than those mentioned in section 17 by producing a false Community Certificate shall on conviction, be punishable with rigorous imprisonment for a term which shall not be less than six months but which may extent up to two years and with fine which shall not be less than one thousand rupees but which may extent upto five thousand rupees:Provided that the court may, for adequate and special reasons to be reordered in the judgement, impose a sentence of imprisonment for a lesser term or fine.
