Protection of Children from Sexual Offences Act, 2012

22. Punishment for false complaint or false information.-

1.   Any person, who makes false complaint or provides false information against any person, in respect of an offence committed under sections 3,5,7 and section 9, solely with the intention to humiliate, extort or threaten or defame him, snail be punished with imprisonment for a term which may extend to six months or with fine or with both.

2.   Where a false complaint has been made or false information has been provided by a child, no punishment shall be imposed on such child.

3.   Whoever not being a child, makes a false complaint or provides false information against a child, knowing it to be false, thereby victimising such child in any of the offences under this Act, shall be punished with imprisonment which may extend to one year or with fine or with both.