Section 9 in The Technicians' Studio Private Limited Act, 1980
9. Penalty.
- Any person who-(a)having in his possession, custody or control any property belonging to the Company, wrongfully withholds such property from the Administrator, or(b)wrongfully obtains possession of any property forming part of the property of the Company, or(c)wilfully withholds or fails to produce to any person authorised under this Act any register, record or other documents which may be in his possession, custody or control, or(d)fails, without any reasonable cause, to submit any document, books or other instruments, when required to do so, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
