Section 28 in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
28. Penalties.
- Any person who,-(a)having in his possession, custody or control of any property forming part of the sick textile undertaking or wrongfully withholds such property from the State Government or the State Textile Corporation or any person authorised by that Government or Corporation, as the case may be, in this behalf; or(b)wrongfully obtains possession of or retains any property forming part of the sick textile undertaking or willfully withholds or fails to furnish to the State Government, the State Textile Corporation or any person specified by that Government or Corporation, as the case may be, any document relating to such sick textile undertaking which may be in his possession, custody or control or fails to deliver to the State Textile Corporation or any person specified by that Corporation any assets, books of account, registers or other documents in his custody relating to the sick textile undertaking; or(c)wrongfully removes or destroys any property forming part of the sick textile undertaking or prefers any claim under the Act which he knows or has reasonable cause to believe to be false or grossly inaccurate, shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees, or with both.
