Section 14 in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018
14. Penalty for issuing false Caste Certificate.
(1)Whoever, being the Competent Authority, intentionally issues a false Caste Certificate shall, on conviction, be punished with imprisonment for a term which shall not be less than six months but which may extend up to three years and with fine which shall not be less than ten thousand rupees but which may extend up to fifty thousand rupees:Provided that the person who abets the production of false documents on the basis of which the Competent Authority issues the Caste Certificate, such person shall also be liable.(2)Whoever, not being the Competent Authority, intentionally issues a Caste Certificate shall, on conviction, be punished with imprisonment for a term which shall not be less than six months but which may extend up to three years and with fine which shall not be less than ten thousand rupees but which may extend up to fifty thousand rupees.(3)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the Government.
