Section 9(9) in The Oil Industry (Development) Act, 1974
(9)On an investigation made under sub-section (8), the Court shall pass an order-(a)confirming the order of attachment and directing the sale of the attached property, or(b)varying the order of attachment so as to release a portion of the property from attachment and directing the sale of the remainder of the attached property, or(c)releasing the property from attachment, if it is satisfied that it is not necessary in the interests of the Board, or(d)confirming or dissolving the injunction, or(e)transferring the management of the oil industrial concern to the Board or rejecting the claim made in this behalf:Provided that when making any order under clause (c), the Court may make such other orders as it thinks necessary to protect the interests of the Board and, may apportion the costs of the proceedings in such manner as it thinks fit:Provided further that unless the Board intimates the Court that it will not appeal against any order releasing any property from attachment, such order shall not be given effect to until the expiry of the period fixed under sub-section (12) within which an appeal may be preferred, or if an appeal is preferred, unless the Court empowered to hear appeals from the decisions of the said Court otherwise directs, until the appeal is disposed of.
