Section 7(2) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(2)In addition to the amount specified in sub-section (1) , there shall also be given to the Amritsar Sugar Mills Company by the Central Government an amount calculated at the rate of ten thousand rupees per annum for the deprivation of the Amritsar Sugar Mills Company of the management of its Amritsar Oil Works for the period commencing on the date of taking over and ending with the appointed day.
