Section 29 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
29. Penalties.
- Any person who,-(a)having in his possession, custody or control any property forming part of the undertaking wrongfully withholds such property from the Government or the existing Government company or a new Government company; or(b)wrongfully obtains possession of, or retains any property forming part of, the undertaking; or(c)wilfully withholds or fails to furnish to the Government or the existing, or new, Government company or any person or body of persons specified by the Government or such Government company, as the case may be, any document relating to the undertaking which may be in his possession, custody or control; or(d)fails to deliver to the Government or the existing or new, Government company or any person or body of persons specified by the Government or Government company, any assets, books of account, registers or other documents in his possession, custody or control relating to the undertaking; or(e)wrongfully removes or destroys any property forming part of the undertaking or prefers any claim under this Act which he knows or has reason to believe to be false or grossly inaccurate, shall be punishable with imprisonment for a term which may extend to two years and also with fine which may extend to ten thousand rupees.
