Section 12 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
12. Penalty.
- Any person who, -(a)having in his possession, custody or control any property held for the purposes of the Guru Gobind Singh Medical College wrongfully withholds such property from the State Government; or(b)wrongfully obtains possession of, or retains, any property held for the purposes of the said College; or(c)wilfully withholds or fails to furnish to the State Government any books, documents or other papers relating to the said College; or(d)fails to deliver to the State Government any assets, books or other documents in his possession, custody or control relating to the said College;(e)wrongfully removes or destroys any property held for the purposes of the said College; or(f)wrongfully uses any property held for the purposes of the said College;shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.
