Section 9 in Assam Sillimanite Limited (Acquisition And Transfer Of Refractory Plant) Act, 1976
9. Amount to be paid for transfer and vesting of Refractory Plant.-
(1)The Company shall be given by the Central Government in cash and in the manner specified in CHAPTER IV, an amount of one crore seven lakhs and seventeen thousand rupees for the transfer to, and vesting in, it, under section 3, of the Refractory Plant.(2)The amount payable under sub-section (1) shall carry simple interest at the rate of four per cent, per annum for the period commencing on the appointed day and ending on the date on which payment of such amount is made by the Central Government to the Commissioner.(3)For the removal of doubts, it is hereby declared that the liabilities of the Company in relation to the Refractory Plant , other than those referred to in sub-section (2) of section 8, shall be met from the amount referred to in sub-section (1), in accordance with the rights and interests of the creditors of the Company.
