Section 18(1) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(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.
