Section 19 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
19. Penalty.
- Any person, who,-(a)having in his possession, custody or control any property forming part of the undertaking of the company wrongfully withholds such property from the State Government or the Board, as the case may be ; or(b)wrongfully obtains possession of or retains any property forming part of the undertaking of the company which has been vested in the State Government or the Board under this Act; or(c)wilfully withholds or fails to furnish to the State Government or Board, as the case may be, any document relating to the undertaking, which is in his possession, custody or control; or(d)wilfully fails to furnish to the State Government or the Board, as the case may be, any assets, books of accounts, registers or other documents in his possession, custody or control, relating to the undertaking; or(e)wrongfully removes or destroys property forming part of the undertaking or prefers any claim under this Act which he knows or has reason to believe to be false or grossly inadequate ; shall on conviction 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.
