Section 12(1) in The Barakar Electric Supply Installations Acquisition Act, 1981
(1)Any person who,-(a)having in his possession or custody or control any asset forming part of the property wrongfully withholds such asset from the Board, or(b)wrongfully obtains possession of, or retains, any asset forming part of the property which has vested under section 3, or(c)wilfully withholds or fails to furnish to the Board or to any person authorised in this behalf by the Board any books, documents or other papers relating to the property which may be in his possession, custody or control, or(d)fails to deliver to the Board any assets, books of account or other documents in his possession, custody or control relating to the property, or(e)wrongfully removes or destroys any assets forming part of the property, or(f)wrongfully uses any assets forming part of the property, 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 this 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 assets wrongfully withheld or obtained or any document wilfully withheld or not furnished.
