Section 7 in Coal Mines (Nationalisation) Act, 1973
7. Central Government or Government company not to be liable to prior liabilities.-
(1)Every liability of the owner, agent, manager or managing contractor of a coal mine, in respect of any period prior to the appointed day, shall be the liability of such owner, agent, manger or managing contractor, as the case may be, and shall be enforceable against him and not against the Central Government or the Government company.(2)For the removal of doubts, it is hereby declared that-(a)save as otherwise provided elsewhere in this Act, no claim for wages, bonus, royalty, rate, rent, taxes, provident fund, pension, gratuity or any other dues in relation to a coal mine in respect of any period prior to the appointed day, shall be enforceable against the Central Government or the Government company;(b)no award, decree or order of any court, tribunal or other authority in relation to any coal mine passed after the appointed day, but in relation to any matter, claim or dispute which arose before that day, shall be enforceable against the Central Government or the Government company,(c)no liability for the contravention, before the appointed day, or any provision of law for the time being in force, shall be enforceable against the Central Government or the Government company.
