Report No. 166
26. Punishment for giving false information.-
(1) Whoever, with intent to cause injury to or defame, any person, gives any information or complaint to the Competent Authority which he either knows or has reason to believe to be false or with reckless disregard for truth, shall be punished with imprisonment of either description for a term which may extend to three years or fine or both.
(2) Notwithstanding anything in the Criminal Procedure Code, 1973, the offence under sub-section (1) shall be tried as a summary case and the procedure prescribed in Chapter XXI of the said Code [except sub-section (2) of section 262] shall be applicable thereto.
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