Section 8 in Coal Mines (Taking Over of Management) Act, 1973
8. Penalties.-
(1)If any person-(a)fails to deliver to the Custodian any assets, books of account, registers or any other document in his custody relating to the coal mine in respect of the management of which the Custodian has been appointed, or(b)retains any property of such coal mine or removes or destroys it, or(c)fails to comply with the provisions contained in sub-section (2) or sub-section (4) or sub-section (5) of section 5, or(d)fails to comply with any directions given under sub-section (1) , read with sub-section (6) , of section 5, he 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.(2)If any person fails, without any reasonable excuse, to comply with the provisions of sub-section (5) of section 3, he shall be punishable with imprisonment for a term which may extend to three years and also with fine.
