Section 16 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
16. Payment by the Government to the Commissioner.
(1)The Government shall, within thirty days from the specified date, pay, in cash, to the Commissioner for payment to the Company the amount as determined under section 9.(2)A deposit account shall be opened by the Government in favour of the Commissioner, in the Public Account of the State, and every amount paid under this Act to the Commissioner shall be deposited by him to the credit of the said deposit account and the said deposit account shall be operated by the Commissioner.(3)The interest accruing on the amount in relation to the Company standing to the credit of the deposit account referred to in sub-section (2) shall enure to the benefit of that Company.
