Section 11 in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981
11. Other penalties.
- Every person who-(a)having in his possession, custody or control any property or asset held for the purposes of a Scheduled College wrongfully withholds such property or asset in contravention of sub-section (1) of Section 5; or(b)wrongfully obtains possesion of or retains any property or asset held for the purposes of any Scheduled College; 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 College in contravention of subsection (2) of Section 5; or(d)wrongfully uses, removes or destroys any property held for the purposes of a Scheduled College;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.
