Section 36B in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36B. Offence of acquisition of property by illegal means.
(1)Notwithstanding anything contained in clause (e) of sub-section (1) of Section 5 of the Prevention of Corruption Act, 1947 (No. 2 of 1947) whoever, being an officer, acquires or holds property for which he cannot satisfactorily account for or which is disproportionate to his known sources of income, commits an offence of acquisition of property by illegal means.(2)Whoever, commits an offence of acquisition of property by illegal means shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to seven years and shall also be liable to fine which may extend to the value of the property in excess of his known sources of income :Provided that the Court may, for any special reasons to be recorded in writing, impose a sentence of imprisonment of less than one year.
