Section 61 in Uttar Pradesh State Universities Act, 1973
61. Penalties
. - (1) Whoever contravenes the provisions of Section 46 shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees or both.(2)Any person who -(a)having in his possession, custody or control any property of a college in respect of which an order has been made under Section 58 wrongfully withholds such property from the Authorised Controller appointed under that section or from any person authorised by him in that behalf; or(b)wrongfully obtains possession of any property of such college;or(c)wilfully withholds or fails to furnish the Authorised Controller or any person specified by him as required by sub-section (2) of Section 60 any books or other documents which may be in his possession, custody or control; or(d)wilfully obstructs any person from duly carrying out all or any of the provisions of this Act;shall, on conviction be punished with imprisonment for a term which may extend to one year, or with fine or with both :Provided that the Court trying any offence under clause (a) or clause (b) of this sub-section may at the time of convicting the accused person, order him to deliver up or refund within a time to be fixed by the Court any property wrongfully withheld or wrongfully obtained or any books or other documents wilfully withheld.
