Section 13(e) in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
(e)wrongfully removes or destroys any property forming part of the undertakings of the Company or prefers any claim which he knows or has reason to believe to be false or grossly inaccurate, shall be punishable with imprisonment for term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.
