Section 36 in Jharkhand Tourism Development and Registration Act, 2015
36. Penalty for false statement.
- If any person who is required to make a statement under this Act, will fully makes a false statement or suppresses a material fact with the intention to mislead the prescribed authority, he shall be punished with simple imprisonment for a term which may extend to three months or with fine not exceeding Rs. 25,000.00 or with both.
