Section 10(1) in The Ramrikdas Haralalka Hospital Acquisition Act, 1982
(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.
