Section 19 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
19. Punishment for misappropriation or removal of medicines or equipment.
- Whoever, being an officer duty bound to maintain stock register, bills or vouchers of medicines or medical equipment in a Government hospital, dispensary or any other such institution or centre, organised and assisted by the Government, misappropriates or fraudulently removes medicines or medical equipment or intentionally or knowingly permits, connives or abets such misappropriation or removal, shall be punished with imprisonment of either description which shall not be less than one year and it may extend to three years and shall also be liable to fine:Provided that the court may, for any special reason to be recorded in writing, impose a sentence of imprisonment of less than one year.
