Report No. 29

Section 233

False attestation of quality

(1) Whoever attests in a quality certificate or in another document guaranteeing quality untrue data on the quality of products or produce, shall be punished with loss of liberty not exceeding three years.

(2) Whoever commits the crime by negligence shall be punished with loss of liberty or correctional-educational work not exceeding one year.

Section 234

Putting into circulation Products (Produce) provided with a false mark

Whoever puts into circulation products or produce with a quality mark, standard mark or other mark, with which the product or produce does not comply or puts into circulation or causes to be put into circulation the product or produce provided not with the mark of the real producer, but with that of another, shall be punished with loss of liberty or correctional-educational work not exceeding one year, if no graver crime was committed.

[Cf. sections 5, 6, and 13 Indian Standards, etc. Act, 36 of 1962.]

Section 235

Bribery

(1) Whoever asks, demands or accepts an advantage for infringing his duty in his sphere of activity with a state enterprise, other state economic organ or co-operative, shall be punished with loss, of liberty not exceeding three years.

(2) Punishment shall be loss of liberty ranging from six months to five years if-

(a) the perpetrator is a recidivist;

(b) considerable economic prejudice was caused by the crime.

(c) the provisions of section 154 shall also be applied to bribery.