Section 12(1) in The Basumati Private Limited (Acquisition Of Undertaking) Act, 1974
(1)Any person, who-(a)having in his possession, custody or control any property forming part of the undertaking of the company, wrongfully withholds such property from the State Government or the Corporation; or(b)wrongfully obtains possession of any property forming part of the undertaking of the company which has vested in the State Government or in the corporation under this Act; or(c)wilfully withholds or fails to furnish to the State Government or the corporation, any document which may be in his possession, custody or control; or(d)wilfully fails to furnish an inventory as required under section 11;shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both:Provided that the court trying any offence under clause (a) or clause (6) or clause (c) of this sub-section may, at the time of convicting the accused person, order him to deliver up or refund, within a time to be fixed by the court, any property or cash wrongfully withheld or obtained or any document wilfully withheld or not furnished.
