Section 10 in The Ramrikdas Haralalka Hospital Acquisition Act, 1982
10. Penalty.
(1)Any person who -(a)having in his possession or custody or control any property forming part of the Hospital, wrongfully withholds such property from the State Government; or(b)wrongfully obtains possession of any property forming part of the Hospital which has vested in the State Government; or(c)wilfully withholds or fails to furnish to the State Government any document relating to the Hospital 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 ten thousand rupees, or with both;Provided that the Court trying any offence under this section may, at the tune 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 obtained or any document wilfully withheld or not furnished.(2)No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by the State Government in this behalf.
