Section 4(5) in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
(5)If any person fails orrefuses to comply with any demand made under sub–section (4) for the delivery of any property,the Custodian or any person authorised under the said sub–section maytake possession of that property and may, for that purpose, use such reasonableforce as may be necessary.
