Section 18(2) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(2)Any Court trying any offence under Clause (a) or (b) of sub-section (1) may, at the time of convicting the accused person, order him to deliver up within a time to be fixed by it any property, asset, book of account, register or other document wrongfully obtained or wilfully withheld.
