Report No. 263

29. Punishment for willful misrepresentation or concealment of fact.

Whoever, by willful misrepresentation, or by concealment of a material fact, which he is bound to disclose, related to the location or information of the child under clause (a) of section 6, voluntarily causes to prevent the safe return of the child in pursuance to an order made under section 15 or section 16 of this Act shall be guilty of an offence punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees or with both.