Report No. 43
35. Using false official uniforms, documents and seals for purpose prejudicial to national security.- (1) If any person, for the purpose of gaining admission, or of assisting any other person to gain admission, to a prohibited place or for any purpose prejudicial to the national security,-
(a) uses or wears, without lawful authority, any armed force, police, or other official uniform, or any uniform so nearly resembling the same as to be calculated to deceive, or falsely represents himself to be a person who is or has been entitled to use or wear any such uniform; or
(b) orally or in any document signed by him or on his behalf, knowingly makes, or connives at the making of, any false statement or any omission; or
(c) forges, alters, or tampers with any official document, or knowingly uses or has in his possession any such forged, altered, or irregular official document; or
(d) personates, or falsely represents himself to be, a person holding office under Government, or falsely represents himself to be or not to be a person to whom an official document has been duly issued or communicated; or
(e) with intent to obtain an official document whether for himself or any other person, knowingly makes any false statement; or
(f) without lawful authority, uses, has in his possession or under his control, manufactures or sells any official seal, or any die, seal or stamp so nearly resembling an official seal as to be calculated to deceive, or counterfeits any official seal, he shall be punishable with rigorous imprisonment for a term which may extend to three years, or with fine, or with both.
(2) If any person, for any purpose prejudicial to the national security,-
(a) retains any official document, whether or not completed or issued for use, when he has no right to retain it, or when it is contrary to his duty to retain it, or wilfully fails to comply with any directions issued by, or under authority of, Government with regard to its return or disposal thereof; or
(b) allows another person to have possession of, or communicates to another person, any official document issued for his use alone; or
(c) without lawful authority or excuse, has in his possession any official document issued for the use of some person other than himself; or
(d) on obtaining possession of any official document, by finding or otherwise, wilfully fails to restore it to the person or authority by whom or for whose use it was issued, or to a police officer; he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.
(3) In this section,-
(a) "official document" means any armed force, police or official pass, permit, certificate, licence or other document of a similar character, and includes any secret official code or pass-word;
(b) "official seal" means any die, seal, stamp of or belonging to, or used, made or provided by any department of Government, or by any diplomatic or armed force authority appointed by, or acting under the authority of, Government.