Section 19 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
19. Penalties.
(1)Any person, who,-(a)having in his possession, custody or control any property forming part of the undertaking wrongfully withholds such property from the State Government or the Board; or(b)wrongfully obtains possession of any property forming part of the undertaking which has vested in the State Government or the Board under this Act; or(c)wilfully withholds or fails to furnish to the State Government or the Board as required by sub-section (3) of Section 18 any document which may be in his possession, custody or control; or(d)wilfully fails to furnish an inventory as required under Section 18; or(e)when required to furnish such inventory furnishes any particulars therein which are false and which he either knows or believes to be false, or does not believe to be true;shall be punishable with imprisonment for a term which may extend to two years, or with line, or with both :Provided that the Court trying any offence under clause (a) or clause (b) 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.(2)No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the State Government or of an officer authorised by that Government in this behalf.
