Section 16 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
16. Penalties.
(1)Whoever, being required to furnish any information or make any statement under this Act, furnishes any information or makes any statement which he knows to be false, or whoever wilfully fails to hand over to the State Government any fixed asset belonging to the undertaking or wilfully suppresses or destroys any document, which is to be handed over to the State Government under sub-section (4) of section 14 shall be punishable with imprisonment for a term, inhich may extend to two years or with fine which may extend to twenty thousand rupees or with both and in the case of a continuing offence with an additional fine which may extend to five hundred rupees, for every day of the period after the date of conviction during which the offence continues.(2)Whoever fails, without reasonable cause to comply with any of the provisions of this Act or the rules made thereunder, or any directions or order issued in pursuance thereof, shall, if the case be not governed by sub-section (1) be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing offence, with an additional fine which may extend to five hundred rupees, for every day of the period after the date of conviction during which the offence continues.(3)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 (V of 1898) it shall be lawful for any Magistrate of the First Class specially empowered by the State Government in this behalf or for any Magistrate in the City of Ahmedabad to impose a sentence of fine exceeding two thousand rupees when awarding punishment under sub-section (1) or (2).(4)No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by the State Government in this behalf.
