Section 11(1) in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
(1)Any person who has, on the appointed day, in his possession or under his control, any assets, books, documents, or other papers relating to any undertaking owned by the Company, which have vested in the Central Government or in Andrew Yule under this Act and which belong to the Company or would have so belonged, if the undertakings owned by the Company had not vested in the Central Government or Andrew Yule, shall be liable to account for the said assets, books, documents and other papers to the Central Government or Andrew Yule and shall deliver them to the Central Government or Andrew Yule or to such person or persons as the Central Government or Andrew Yule may specify in this behalf.
