Section 8(1) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(1)The State Government shall pay a sum of Rs. 1,31,59,372 (rupees one crore, thirty-one lakhs, fifty-nine thousand three hundred and seventy-two) as compensation to the Company for the requisition of the undertaking of the Company after deducting therefrom all amounts of loan and interest thereon (including penal interest) and taxes (including penalty) due to it from the Company.
