Section 11(3) in Bengal Chemical And Pharmaceutical Works Limited (Acquisition And Transfer of Undertakings) Act, 1980
(3)Any person who has, on the appointed day, in his possession or under his control any books, documents or other papers relating to the undertakings of the Company, which have vested in the Central Government or in any existing, or new, Government company and which belong to the Company or would have so belonged, if the undertakings of the Company had not vested in the Central Government or the existing, or new, Government company, shall be liable to account for the said books, documents and other papers to the Central Government or the existing, or new, Government company, as the case may be, and shall deliver them up to the Central Government or the existing , or new, Government or to such person or body of persons as the Central Government or the Government company may specify in this behalf.
