Section 11 in The Maharashtra Textile Companies (Acquisition and Transfer of Undertakings) Act, 1982
11. Penalties.
(1)Any person who-(a)having in his possession, custody or control of any property forming part of the undertakings of any textile company, wrongfully withholds such property from the State Textile Corporation; or(b)wrongfully obtains possession of any property forming part of the under takings of any textile Company which have vested in the Corporation under this Act; or(c)wilfully withholds or fails to furnish to the Corporation as required by sub-section (2) of section 5 any document which may be in his possession, custody or control; or(d)wilfully fails to furnish an inventory as required under section 6; or(e)when required to furnish such inventory, furnishes any particulars therein which are false and which he either knows or believes to be false or does not believe to be true,shall, on conviction, be punished with imprisonment for a term which may extend to two years, or with fine, or with both;Provided that the Court trying any offence under clause (a) or clause (b) or clause (c) 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 document wilfully withheld or not furnished.(2)No Court shall take cognizance of any offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by that Government in this behalf.
