Section 19(1) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
(1)Any person, who,-(a)having in his possession, custody or control any property forming part of the undertaking wrongfully withholds such property from the State Government or the Board; or(b)wrongfully obtains possession of any property forming part of the undertaking which has vested in the State Government or the Board under this Act; or(c)wilfully withholds or fails to furnish to the State Government or the Board as required by sub-section (3) of Section 18 any document which may be in his possession, custody or control; or(d)wilfully fails to furnish an inventory as required under Section 18; or(e)when required to furnish such inventory furnishes any particulars therein which are false and which he either knows or believes to be false, or does not believe to be true;shall be punishable with imprisonment for a term which may extend to two years, or with line, or with both :Provided that the Court trying any offence under clause (a) or clause (b) or clause (c) of this sub-section may, at the time of convicting the accused person, order him to deliver up or refund, within a time to be fixed by the Court, any property or cash wrongfully withheld or obtained or any document wilfully withheld or not furnished.
