Section 16(1) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
(1)Whoever intentionally makes a false statement or supplies incorrect information in a periodical return or statement prescribed by this Act or rules made under it or otherwise called for by the Government or the Licensing Authority shall be able to punishment with imprisonment not exceeding one month or with fine not exceeding Rs. 2(10, or with both.
