Section 26 in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
26. Penalties.-
Any person who,-(a)having in his possession, custody or control any property or assets forming part of the Aluminium undertaking, wrongfully withholds such property or assets from the Central Government the Bharat Aluminium Company; or(b)wrongfully obtains possession of, or retains, any property or assets forming part of the Aluminium undertaking; or(c)wilfully withholds or fails to furnish to the Central Government, or the Bharat Aluminium Company or to any person or body of person specified by that Government or company, any document or inventory relating to that undertaking which may be in his possession, custody or control; or(d)fails to deliver to the Central Government, or the Bharat Aluminium Company or to any person or body or persons specified by that Government or company, any property, assets, books of account registers or other documents in his possession, custody or control, relating to the Aluminium undertaking; or(e)wrongfully removes or destroys any property or asset forming part of the Aluminium undertaking or prefers any claim under this 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 then thousand rupees, or with both.
