Section 18 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
18. Penalties.
(1)Any person who-(a)having in his possession, custody or control any property, asset, book of account, register or other document forming part or relating to a scheduled undertaking vested in the Corporation under Section 3, withholds it from the Collector in contravention of the provisions of Section 5; or(b)wrongfully obtains possession of any such property, asset, book of account, register or other document; or(c)concels, destroys, mutilates or defaces any book of account, register or other document with intent to evade the provisions of Section 5; or(d)wilfully fails to furnish any particulars as required by Section 6; or(e)furnishes in complaince with the requirements of Section 6, particulars which are false and which he either knows or believes to be false or does not believe to be true;shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.(2)Any Court trying any offence under Clause (a) or (b) of sub-section (1) may, at the time of convicting the accused person, order him to deliver up within a time to be fixed by it any property, asset, book of account, register or other document wrongfully obtained or wilfully withheld.(3)No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by the State Government in that behalf.
