Section 25 in Kerala Construction Workers' Welfare Fund Act, 1989
25. Penalties .
(1)Whoever, for the purpose of avoiding any payment to be made by him under this Act or under the scheme or of enabling any other person to avoid any payment to be made under this Act or the scheme, knowingly makes or causes to be made any false statement or false representation shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.(2)Whoever refuses to make the entries in the identity card of the members as required under section 5 and whoever not maintaining the registers required under section 7 shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.(3)Whoever contravenes or makes default in complying with any of the provisions of this Act or of the scheme shall, if no other penalty is else-where provided by or under this Act for such contravention or non-compliance be punishable with imprisonment for a term which may extend to two months or with fine which may extend to four hundred rupees, or with both.(4)No court inferior to that of a Judicial Magistrate of the First Class shall try any offence punishable under this Act.(5)No court shall take cognisance of any offence punishable under this Act. except on a report in writing of the facts constituting such offence made with the previous sanction of the Chief Executive Officer.
