Section 11(1) in The Lumbini Park Mental Hospital Acquisition Act, 1984
(1)Any person who-(a)having in his possession, custody or control any property forming part of the Hospital, wrongfully withholds such property from the State Government; or(b)wrongfully obtains possession of any property forming part of the Hospital which has vested in the State Government; or(c)wilfully withholds or fails to furnish to the State Government any document relating to the Hospital which may be in his possession, custody or control,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 property wrongfully withheld or obtained or any document wilfully withheld or not furnished.
