Section 5 in The U.P. Educational Institutions (Taking-Over of Management) Act, 1976
5. Penalties.
- If any person, after commencement of this Act-(a)fails to deliver the authorised officer any assets, books of account, register or any other documents in his custody relating to the scheduled institution in respect of the management of which such officer has been authorised; or(b)retains any property of such scheduled institution or removes or destroys it; or(c)fails to comply with any direction issued by the authorised officer under this Act;he shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to two thousand rupees or with both.
