Section 10 in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
10. Duty to deliver possession of properties.
(1)Where any property in relation to management of Kutlehar Forest has been transferred to and vested in the Government under this Act,-(a)every person in whose possession, custody or control any such property may be, shall, on demand by the Government or an officer authorised in this behalf, deliver to the Government or to such officer, as the case may be, forthwith;(b)any person who, immediately before such vesting, has, in his possession, custody or control, any books, documents or other papers, relating to the management of the Kutlehar Forest or grant shall be liable to account for the said books, documents and papers to the Government and shall deliver them up to the Government or to such person as the Government may authorise in this behalf.(2)Without prejudice to other provisions contained in this section it shall be lawful for the Government to take all necessary steps for taking possession of all properties, which have been transferred to and vested in it under this Act.
