Section 8(2) in The Bihar Non-Government Educational Institution (Taking Over) Act, 1988
(2)Any person-(i)having in his possession, custody or control any property forming part of the assets of the Institution Governing Body of Board of Control, wrongfully withholds such property from the State Government, or(ii)wrongfully obtains possession of any property forming part of the assets of the Institution/Governing Body of Board of Control, or(iii)wilfully withholds or fails to produce or hand over to any person authorised by the State Government any register record or other document which may be in his possession, custody or control, or(iv)fails without any reasonable carse to submit any accounts, books, or other documents when required to do so;he shall be deemed to have committed an offence and he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to rupees one thousand and five hundred or with both.
