Indian Stamp Act, 1899

64. Penalty for omission to comply with provisions of section 27

Any person who, with intent to defraud the government,-

(a) executes any instrument in which all the facts and circumstances required by section 27 to be set forth in such instrument are not fully and truly set forth; or

(b) being employed or concerned in or about the preparation of any instruments, neglects or omits fully and truly to set forth therein all such facts and circumstances; or

(c) does any other act calculated to deprive the government of any duty or penalty under this Act, shall be punishable with fine which may extend to five thousand rupees.