Section 18(1) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
(1)Whoever, being required to furnish any information or makes any statement under this Act, furnishes any information or makes any statement which he knows to be false, or whoever willfully fails to hand over to the Government any fixed case belonging to the undertaking or willfully suppresses or destroys any document which is, to be handed over to the Government under section 16, sub-section (4), shall be punishable with imprisonment for a term which may extend to two years, of 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 after the first during which the offence continues.
