Section 6 in The Indian Electricity (Uttar Pradesh Amendment and Validation) Act, 1975
6. Insertion of new Section 42-AA.
- After Section 42-A of the principal Act, the following section shall be inserted, namely :"42-AA. Penalty for refusal or failure to deliver possession of undertaking or its property and for obstructing the taking of possession thereof. - Whoever-(a)being a licensee or an officer or employee of the licensee, wilfully fails or refuses to deliver to the officer appointed under sub-section (3) of Section 5 or sub-section (6) of Section 6 as the case may be (hereinafter in this section referred to as "the appointed officer") the possession of the undertaking, or the possession of any property or effects belonging to or forming part of such undertaking or of any books of accounts or other documents relating to the undertaking the possession of which the appointed officer is entitled to take, or(b)wilfully obstructs the appointed officer in entering into possession of the undertaking or taking possession of any of its property or effects belonging to or forming part of such undertaking or of any books of accounts or other documents relating to the undertaking the possession of which the appointed officer is entitled to take, shall be punishable with imprisonment of either description for a term which may extend to three years or with the fine which may extend to ten thousand rupees, or with both."
