Section 28(c) in Kerala Spinners, Alappuzha (Acquisition and Transfer of Undertaking) Act, 2010
(c)wrongfully removes or destroys any property forming part of the sick textile undertaking or prefers any claim under the Act which he knows or has reasonable cause to believe to be false or grossly inaccurate, 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.
