Section 26(e) in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
(e)wrongfully removes or destroys any property forming part of the undertakings of the Company 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 ten thousand rupees, or with both.
