Section 184(2) in Insolvency And Bankruptcy Code, 2016
(2)If a creditor promises to vote in favour of the repayment plan dishonestly by accepting any money, property or security from the debtor, he shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to three times the amount or its equivalent of such money, property or security accepted by such creditor, as the case may be, or with both:Provided that where such amount is not quantifiable, the total amount of fine shall not exceed five lakh rupees.
