Section 10 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
10. Punishment for wrongful or unauthorised disposal of property.
- Whoever, being an officer of a works department, dishonestly, wrongfully or fraudulently-(a)disposes of or otherwise transfers; or(b)permits unauthorised use of goods, plants, machinery, tools, spares or other material and equipments from the stores, causing substantial loss to the works department, shall be punished with imprisonment of either description which may extend to three years, or with fine, or with both.
