Section 16 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
16. Inventory of assets and information in regard to documents maintained by the licensee.
(1)Every licensee shall within three months from the date on which an order under section 4, sub-section (1) is served on him, or such further time as may be allowed by the Government, prepare, and hand over to them a complete inventory of all the assets belonging to his undertaking and of its documents.(2)The license shall also write up the accounts of his undertaking up to the vesting date, get them audited, and submit them to the Government within three months from that date or such further time as may be granted by the Government.(3)The licensee shall also, within such time as may be specified by the Government, furnish to them such information and particulars as may be required by the Government in regard to the documents relating to the undertaking.(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the Government on the vesting date all such documents in cases falling under section 6, sub-section (1) and in case falling under section 6, sub-section (2) all such documents as are necessary for as entertaining the assets of {he undertaking, the rights, liabilities and obligations attaching thereto or the terms of employment of the staff and for determining the compensation payable for the undertaking under this Act.(5)Where the documents aforesaid have been taken possession of by the Government, the licensee or any o person authorized in this behalf, shall have access to such documents at all reasonable times and shall also entitled to take copies thereof or extracts therefrom.
