Section 24(1) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(1)Where any liability of a tea company arising out of any item specified in Category I of the Second Schedule is not discharged fully by the Commissioner out of the amounts paid to him under this Act, the Commissioner shall intimate in writing to the Central Government the extent of the liability which remains undischarged and that liability shall be assumed by the Central Government.
