Section 10 in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
10. Offences and penalties.
- Whoever -(a)knowingly furnishes any false information, or(b)knowingly misrepresents any fact or(c)knowingly suppresses any material information, or(d)knowingly produces any document which is an act of forgery, with a view to obtaining a certificate under this Act [shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees] [Words Substituted for the words 'shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two thousand rupees' by W.B. Act 4 of 2007.] or with both.
