(c)wilfully makes or causes to be made any false representation in any matter relating to the Register or the List maintained or any certificate issued under the provisions of this Act, shall, on conviction, be punished,-(i)for the first offence, with fine which may extend to two hundred and fifty rupees;(ii)for any subsequent offence, with simple imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
