Section 6(3) in Coal Mines (Taking Over of Management) Act, 1973
(3)On the appointment of a Custodian under sub-section (1) , the charge of management of the coal mine shall vest in him and all persons in charge of the management of such mine immediately before such appointment shall cease to be in charge of such management and shall be bound to deliver to the Custodian all assets, books of account, registers or other documents in their custody relating to the coal mine.
