Section 13 in Anglo-French Textiles Limited (Acquisition and Transfer of Textile Undertaking) Act, 1986
13. Payment by the Government to the Commissioner.
(1)The Government shall, within ninety days, from the specified date, pay in cash to the Commissioner, for payment to the owner of the textile undertaking, an amount equal to the amount specified against the textile undertaking in the First Schedule and shall also pay to the Commissioner such sums as may be due to the owner of the textile undertaking under sub-section (2) of section 7.(2)A personal deposit account in the State Bank of India shall be opened in favour of the Commissioner and every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the said deposit account and thereafter the said deposit account shall be operated by the Commissioner.(3)Separate records shall be maintained by the Commissioner in respect of the textile undertaking in relation to which payments have been made to him under this Act:(4)Interest accruing on the amounts standing to the credit of the deposit account referred to in sub-section (2) shall accrue to the benefit of the owner of the textile undertaking.
