Section 4(6) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(6)Every person in charge of the management of a coking coal mine shall deliver forthwith to the person specified in this behalf by the Central Government in respect of that coking coal mine the following documents, namely:--(a)the minutes book or any other book in India containing all resolutions up to the appointed day of the persons in charge of the management of the coking coal mine before the appointed day;(b)the current cheque books relating to the coking coal mine which are at the head office or the principal office of the coking coal mine;(c)all registers or other books containing particulars relating to the investment of any monies appertaining to the coking coal mine including investments on mortgaged properties and all loans granted or advances made.
