Section 19 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
19. Penalties.
- Any person who -(a)having in his possession, custody or control any property forming part of the Power Station wrongfully withholds such property from the Corporation; or(b)wrongfully obtains possession of, or retains, any property forming part of the Power Station; or(c)wilfully withholds or fails to furnish to the Corporation or any person or body of persons specified by the Corporation, any document or inventory relating to the Power Station which may be in his possession, custody or control; or(d)fails to deliver to the Corporation of any person or body of persons specified by the Corporation, any assets, book; of accounts, registers or other documents in his possession, custody or control relating to the Power Station.shall be punishable with imprisonment for a term which may extend to two years and also with fine which may extend to ten thousand rupees.
