In section 452 of the principal Act, in sub-section (2), the following proviso shall be inserted, namely:-"Provided that the imprisonment of such officer or employee, as the case may be, shall not be ordered for wrongful possession or withholding of a dwelling unit, if the court is satisfied that the company has not paid to that officer or employee, as the case may be, any amount relating to—(a) provident fund, pension fund, gratuity fund or any other fund for the welfare of its officers or employees, maintained by the company;(b) compensation or liability for compensation under the Workmen's Compensation Act, 1923 in respect of death or disablement.".
