67. Penalty for making false entries in register, etc., for producing or tendering false entries.—
Any person who,—(a)makes or causes to be made a false entry in the Register of Copyright kept under this Act, or(b)makes or causes to be made a writing falsely purporting to be a copy of any entry in such register, or(c)produces or tenders or causes to be produced or tendered as evidence any such entry or writing, knowing the same to be false,shall be punishable with imprisonment which may extend to one year, or with fine, or with both.
