Section 28 in The Shivraj Fine Art Litho Works (Acquisition And Transfer Of Undertaking) Act, 1984
28. Penalties.
Any person who,—(a)having in his possession, custody or control any property forming part of the undertaking, wrongfully withholds such property from the State Government, or the Corporation or a new Government company; or(b)wrongfully obtains possession of, or retains, any property forming part of the undertaking; or(c)wilfully withholds or fails to furnish to the State Government, or the Corporation, or new Government company, as the case may be, or any person or body of persons specified by that Government, or the Corporation or such Government company, any document relating to the undertaking, which may be in his possession, custody or control; or(d)fails to deliver to the State Government, or the Corporation, or new Government company, as the case may be, or to any person or body of persons specified by that Government, or the Corporation, or such Government company, any assets, books of account, registers or other documents in his possession, custody or control relating to the undertaking; or(e)wrongfully removes or destroys any property forming part of the undertaking; or(f)wrongfully prefers any claim under this Act which he knows or has reasonable cause to believe to be false or grossly inaccurate, shall, on conviction, be punished with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.
