Section 7(1) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(1)Any person who -(a)having in his possession, custody or control any property forming part of the undertaking of the institution, wrongfully withholds such property from the State Government, or(b)wrongfully obtains possession of any property forming part of the undertaking of the institution which has vested in the State Government under section 3, or(c)wilfully withholds or fails to furnish to the State Government any document in relation to the undertaking of the institution 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 five thousand rupees, or with both :Provided that the Court trying an 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.
