Section 14 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
14. Penalties.
(1)Whoever, being required to furnish any information or to make any statement under this Act, furnishes any information or makes any statement which he knows to be false, or whoever, wilfully fails to hand over to the State Government or the Board, as the case may be,or obstructs in taking over by the State Government or the Board, of any fixed asset or document belonging to the undertaking or wilfully suppresses or damages or destroys such fixed assets or documents which is to be taken over by the State Government or the Board, shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to twenty thousand rupees or with both and in the case of a continuing offence with an additional fine which may extend to five hundred rupees for every day during which the offence continues after the first sentence.(2)Whoever fails, without reasonable cause, to comply with any of the provisions of this Act or the rules made thereunder, or any direction or order governed by sub-section (1), be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing offence with and additional fine which may extend to five hundred rupees for every day during which the offence continues after the first sentence.(3)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 it in this behalf.(4)Notwithstanding anything contained in Section 29 of the Code of Criminal Procedure, 1973 (Act II of 1974), it shall be lawful for any Magistrate of the First Class specially empowered by the State Government in this behalf to impose a sentence of fine exceeding ten thousand rupees when awarding punishment under sub-section (1) or (2).
