Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005
18. Penalty for using
false or making forged documents, etc.-
Where any person
signs or uses, or causes to be signed or used, any declaration, statement or
document submitted to the competent authority knowing or having reason to
believe that such declaration, statement or document is forged or tampered with
or is false in any material particular, and relates to items notified under
this Act or any other relevant Act, including those related to relevant
activity, he shall be punishable with fine which shall not be less than five
lakh rupees or five times the value of the materials, equipment, technology or
services, whichever is more.