Section 9 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
9. Offences.
(1)If any person-(a)when required by this Act or by any order made under this Act to make any statement or furnish any information refuses to make such statement or furnishes such information which is false in any material particular or which he knows or believes to be false or does not believe the same to be true; or(b)makes any statement which is false or which he does not believe to be true in any book, account, return or other document which he is required by any order made under the Act to submit;he will be deemed to have committed an offence and shall be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand and five hundred rupees or with both.(2)Any person who-(a)having in his possession, custody or control any property forming part of the assets of the College or College Body wrongfully withholds such property from the State Government, or(b)wrongfully obtains possession of any property forming part of the assets of the College or College Body, or(c)wilfully withholds or fails to produce or handover to any person authorised by the State Government any register, record or other documents which may be in his possession, custody or control, or(d)fails without any reasonable cause, to submit any accounts book, or other document, when required to do so, he will be deemed to have committed an offence and shall be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand and five hundred rupees or with both.
