104. Penalty for being interested in contracts with Board.
- Any person who, being a Trustee or an Officer or servant of the Board, in any case not covered by Sub-section (2) of Section 8, acquires directly or indirectly any share or interest in any contract or employment with, by or on behalf of the Board shall be deemed to have committed an offence punishable under Section 168 of the Indian Penal Code (Act XLV of 1860).
