Section 14(1) in The Maharashtra Educational Institutions (Transfer Of Managers) Act, 1971
(1)Any person who—(a)having in his possession, custody or control any property forming part of the undertaking of the said Institution wrongfully withholds such property from the Society or from any person or persons authorized by it to manage the affairs of the said Institution; or(b)wrongfully obtains possession of any property forming part of the undertaking of the said Institution, the management and control of which stands transferred to the Society under the Act;(c)wilfully withholds or fails to furnish to the Society or any person specified by that Society as required by sub-section (2) of section 9 any documents which may be in his possession, custody or control; or(d)wilfully fails to furnish an inventory as required under section 10; or(e)when required to furnish such inventory, furnishes any particulars therein which are false and which he either knows or believes to be false or does not believe to be true; or(f)wilfully obstructs any person from duly carrying out all or any of the provisions of this Act,shall, on conviction, be punished with imprisonment for a term which may extend to two years, or with fine or with both:Provided that, the Court trying any offence under clause (a) or clause (b) of this sub-section may, at the time of convicting the accused person, order him to deliver up or refund within a time to be fixed by the Court any property wrongfully withheld or wrongfully obtained or any document wilfully withheld or not furnished:Provided further that, nothing contained in this section or any other provision of this Act shall render any person liable to be convicted of an offence in respect of anything done or omitted to be done by him before the appointed date.
