Section 21 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
21. Punishment for failure to maintain record properly.
- Whoever, being duty bound to prepare injury report or post-mortem report or bed-head ticket of the patient, fraudulently prepares the same incorrectly or intentionally omits to mention all the details or does not inform the authority or the Police, where he is so required to inform under the rules or regulations or Government orders or circulars, shall be punished with imprisonment of either description which may extend to one year, or with fine, or with both.
