LexSection 61 — Punishment for false information.
The Food Safety and Standards Act, 2006
If a person, in connection with a requirement or direction under this Act, provides any information or produces any document that the person knows is false or misleading, he shall be punishable with imprisonment for a term which may extend to three months and also with fine which may extend to two lakh rupees.Open in Lexace · Ask the AI about this section