Section 14 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
14. Penalties.
- Every person who-(a)having in his possession, custody or control, any property or asset held for the purposes of a scheduled institution wrongfully witholds such property or asset from the State Government in contravention of sub-section (1) of Section 5; or(b)wrongfully obtains possession of or retains any property or asset held for the purposes of any scheduled institution; or(c)wilfully withholds or fails to account for any book, paper or other document in his possession, custody or control relating to a scheduled institution in contravention of sub-section (2) of Section 5; or(d)wrongfully uses, removes or destroys any property held for the purposes of a scheduled institution;shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to three thousand rupees or with both.
