Section 13(1) in Kerala Cashew Factories (Acquisition) Act, 1974
(1)Any person who -(a)fails to furnish any information which he is bound to furnish under sub-section (3) of section 5 or furnishes any such information which he knows or has reason to believe to be false; or(b)contravenes the provisions of section 6; or(c)having in his possession, custody or control any property forming part of a cashew factory in respect of which a declaration under section 3 has been made, wrongfully withholds such property from the Government; or(d)wrongfully obtains possession of any property forming part of a cashew factory which has vested in the Government under this Act,shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both:Provided that the court trying any offence under clause (c) or clause (d) may, at the time of convicting the accused person, order him to deliver up within a time to be fixed by the court any property wrongfully withheld or obtained.
