Section 27(e) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(e)wrongfully removes or destroys any property forming part of a sick tea unit owned by any tea company 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.
