Section 14(1) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(1)Every licensee shall, within three months from the date on which an order made under sub-section (1) of section 4 is served on him, or such further time as may be allowed by the State Government, prepare and hand over to them a complete inventory of all the assets belonging to his undertaking and of its documents.
