Section 29(e) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(e)wrongfully removes or destroys any property forming part of the undertaking or prefers any claim under this Act which he knows or has reason to believe to be false or grossly inaccurate, shall be punishable with imprisonment for a term which may extend to two years and also with fine which may extend to ten thousand rupees.
