Section 23 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016
23. Penalty for false statement.
- If any person who is required to make a statement under this Act, willfully makes a false statement or suppresses a material fact with the intention to mislead the prescribed authority, he shall be punishable with imprisonment for a term which may extend to three months or with fine not exceeding two thousand rupees or with both.
