Section 6(1) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(1)Any person, who -(a)having in his possession, custody or control any property forming part of the hospital, wrongfully withholds such property from the State Government; or(b)wrongfully obtains possession of any property forming part of the hospital which has vested in the State Government; or(c)wilfully withholds or fails to furnish to the State Government any document which may be in his possession, custody or control,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:Provided that the Court trying any offence under this 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 obtained or any document withheld or not furnished.
