Section 13 in Kerala Cashew Factories (Acquisition) Act, 1974
13. Penalties.
(1)Any person who -(a)fails to furnish any information which he is bound to furnish under sub-section (3) of section 5 or furnishes any such information which he knows or has reason to believe to be false; or(b)contravenes the provisions of section 6; or(c)having in his possession, custody or control any property forming part of a cashew factory in respect of which a declaration under section 3 has been made, wrongfully withholds such property from the Government; or(d)wrongfully obtains possession of any property forming part of a cashew factory which has vested in the Government under this Act,shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both:Provided that the court trying any offence under clause (c) or clause (d) may, at the time of convicting the accused person, order him to deliver up within a time to be fixed by the court any property wrongfully withheld or obtained.(2)No court shall take cognizance of an offence punishable under this section except with the previous sanction of the Government or an officer authorised by the Government in this behalf.
