Section 11(1) in The Central India Spinning, Weaving and Manufacturing Company Limited, The Empress Mills, Nagpur (Acquisition and Transfer of Undertaking) Act, 1986
(1)Any person who has on the appointed day, in his possession or custody or under his control, any assets books, documents or other papers relating to the undertaking, which have vested in the State Government or in the Corporation, or in the new Government company under this Act, shall be liable to account for the said assets books, documents and other papers to the State Government, or the Corporation, or the new Government company, as the case may be, and shall deliver them to the State Government, or the Corporation or the new Government company or to such person or persons as the State Government or the Corporation or the new Government company may specify in this behalf.
