Section 14(1) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(1)Whoever, being required to furnish any information or to make any statement under this Act, furnishes any information or makes any statement which he knows to be false, or whoever, wilfully fails to hand over to the State Government or the Board, as the case may be,or obstructs in taking over by the State Government or the Board, of any fixed asset or document belonging to the undertaking or wilfully suppresses or damages or destroys such fixed assets or documents which is to be taken over by the State Government or the Board, shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to twenty thousand rupees or with both and in the case of a continuing offence with an additional fine which may extend to five hundred rupees for every day during which the offence continues after the first sentence.
