Section 9 in The National Company Limited (Acquisition And Transfer Of Undertakings) Act, 1980
9. Payment of further amounts.
(1)For the deprivation of the Company of the management of its undertakings, there shall be given, by the Central Government, to the Company, in addition to the amount specified in section 8, an amount computed at the rate of ten thousand rupees per annum for the period commencing on the date on which the management of the undertakings of the Company was taken over in pursuance of the order made by the Central Government under section 18AA of the Industries (Development and Regulation) Act, 1951(65 of 1951), and ending on the appointed day.(2)The amount specified in section 8, and the amount computed in accordance with the provisions of 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)The amount determined in accordance with the provisions of sub-section (1) and (2) shall be given by the Company in addition to the amount specified in section 8.
