Section 22A(c) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
(c)delays or causes to be delayed the sanction or disbursement of loan, advance or subsidy to an extent which is oppressive having regard to the common course of business of the office of the State Government or local authority or a public undertaking, as the case may be, shall be punished with imprisonment of either description for a term which may extend to three years or with fine or with both].
