Section 2(b) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(b)"coke oven plant" means the plant and equipment with which the manufacture of hard coke has been, or is being, carried on and includes--(i)all lands, buildings, works, machinery and equipment, vehicles, railways, tramways and sidings, adjacent to, and belonging to, or in, the coke oven plant,(ii)all workshops belonging to the coke oven plant including buildings, machinery, instruments, stores, equipment of such workshops and the lands on which such workshops stand,(iii)all hard coke in stock or in transit or under production, and other stores, stocks and instruments, belonging to the coke oven plant,(iv)all power stations belonging to the coke oven plant or operated for supplying electricity for the purpose of working the coke oven plant,(v)all lands, buildings and equipment adjacent to or belonging to, the coke oven plant where the washing of coal is carried on,(vi)all other assets, movable or immovable, belonging to a coke oven plant, whether within its premises or outside, including cash balances, reserve funds and investments in so far as they relate to the coke oven plant and also any money lawfully due to the coke oven plant in relation to any period prior to the specified date;
