LexSection 10 — Penalties.
The Acquisition of Certain Area at Ayodhya Act, 1993
Any person who is in charge of the management of the area and fails to deliver to the Central Government or the authorised person any asset, register or other document in his custody relating to such area or, as the case may be, authenticated copies of such register or document, shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both.Open in Lexace · Ask the AI about this section