Section 10(2) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(2)Any court trying any offence under Clause (a), Clause (b) or Clause (c) of sub-section (1) may, at the time of convicting the accused person, order him to deliver up or refund within a time to be fixed by it any property wrongfully withheld or wrongfully withhold or not furnished.
