Section 83 in The Maharashtra Non-Trading Corporations Act, 1959
83. Penalty for wrongful withholding of property.
(1)If any officer or employee of a corporation–(a)wrongfully obtains possession of any property of a corporation; or(b)having any such property in his possession, wrongfully withholds it or knowingly applies it to purposes other than those expressed or directed in the articles and authorised by this Act, he shall, on the complaint of the corporation or any creditor or contributory thereof, on conviction, be punished with fine which may extend to five hundred rupees.(2)The Court trying the offence may also order such officer or employee to deliver up or refund, within a time to be fixed by the Court, any such property wrongfully obtained or wrongfully withheld or knowingly misapplied, or in default, to suffer imprisonment for a term which may extend to two years.
