(1)If any person-(a)when required by this Act or any order made thereunder to make any statement or furnish any information, refuses to make such statement or furnish the required information or makes statement or furnishes information which is false in any material particulars, or which he knows or believes to be false or does not believe the same to be true, or(b)makes any statement, which is false or which he does not believe to be true, in any book, account, return or other document, which he is required by any order made under the Act to submit,he shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to one thousand and five hundred rupees or with both.(2)Any person who -(a)having in his possession, custody or control any property forming part of the assets of the Institution, Governing Body or of the Board of Control, wrongfully withholds such property from the State Government, or(b)wrongfully obtain possession of any property forming part of the assets of the Institution, Governing Body or Board of Control, or(c)wilfully withholds or fails to produce or hand over to any person authorised by the State Government any register, record or other document which may be in his possession, custody or control; or(d)fails without any reasonable cause, to submit any accounts, books or other documents, when required to do so,shall be punishable with imprisonment for a term, which may extend to two years or with fine which may extend to one thousand five hundred rupees or with both.
