Section 6(1) in The Lowis Jubilee Sanitarium (Acquisition) Act, 1986
(1)Any person who,-(a)having in his possession, custody or control any property forming part of the Sanitarium, wrongfully withholds such property from the State Government or any person authorised by that Government in this behalf, or(b)wrongfully obtains possession of, or retains any property forming part of the Sanitarium or wilfully withholds or fails to furnish to the State Government or any person authorised by that Government any document relating to the Sanitarium which may be in his possession, custody or control or fails to deliver to the State Government or any person authorised by that Government any assets, books of account, registers or other documents in his custody relating to the Sanitarium, or(c)wrongfully removes or destroys any property forming part of the Sanitarium or prefers any claim under this Act which he knows or has reason 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 five thousand rupees, or with both:Provided that the court trying any offence punishable under this Act shall, at the time of convicting the accused person, order him to deliver or refund within such time as may be fixed by the Court such property or any part thereof wrongfully withheld or wrongfully obtained or retained or such document wilfully withheld or not furnished or such assets, books of account, registers or other documents not delivered.
