Section 20(7) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(7)If any person, with intent to deceive, makes, or causes or allows to be made, in any such record, register or notice as aforesaid an entry which is to his knowledge false in any material particular, or willfully omits or causes or allows to be omitted from any such records, register or notice an entry required to be made therein, he shall be liable, on conviction, to imprisonment for a term not exceeding three months or to a fine which shall not be less than [four thousand rupees but which may extend to six thousand rupees] [The words 'five hundred rupees' substituted for the words and sign 'twenty- five rupees' the words 'two thousand rupees' for the words 'two hundred rupees' respectively vide H.P. Act No. 15 of 2004 and again the words 'four thousand rupees but which may extend to six thousand rupees' substituted for the words 'five hundred rupees but which may extend to two thousand rupees' vide H.P. Act No. 27 of 2012.] or to both.
