Section 10(5) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(5)No person shall remove or allow to be removed any part of a vehicle (including tyre, tube or any other accessory) in respect of which an order of requisition has been made or in any way damage it or permit it to be damaged so as to reduce the value or utility of such vehicle.
