- Any person who, for the purpose of procuring anything to be done or not to be done under this Act, knowingly makes any representation which is false in a material particular shall be punishable with imprisonment for a term which may extend to [five years] [Substituted by Act 6 of 2004, Section 14, for " six months" (w.e.f. 3.12.2004).], or [with fine which may extend to fifty thousand rupees] [Substituted by Act 6 of 2004, Section 14,for " with fine" (w.e.f. 3.12.2004).], or with both.
