Section 12(4) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the State Government or the Board, as the case may be, on vesting date all such documents as are necessary for ascertaining the assets of the undertaking, the rights, liabilities and obligations attaching thereto and for determining the amount payable or deductible in respect of the undertaking under this Act.
