Section 2(d) in The Bist Industrial Corporation, Limited (Acquisition of Undertaking) Act, 1970
(d)"the undertaking" of the Company means the entire land and buildings belonging to the Company situated at Kichha, District Naini Tal, including drains, culverts, bridges, roads, store-house and the chimney, turbine and boilers (including the foundations, super-structure and roofing) and railway siding, tube-well, electric installations and other appurtenances and fixtures, and also leasehold rights or any other interest held by the Company in land and buildings situated at Kichha, and the entire plant and machinery and other equipment (including milling plant, boiling house equipment and other sugar machinery, workshop machinery, cane unloading equipment and power plant furniture, locomotives, and other vehicles, weight-bridges and cranes) and stores, plans, sections, drawings, designs and other documents relating to the establishment and running of sugar factory at Kichha [for which licence was obtained by the Company under the industries (Development and Regulation) Act, 1961], as was immediately before the 12th day of September, 1970, in the ownership, possession, power or control of the Company, but does not include cash balances, cash in hand, reserve fund investments and book debts or any properties and assets (other than properties and assets hereinbefore specified as comprised in the undertaking) not connected with the proposed establishment and running of the said sugar factory or any rights or obligations arising out of any contract other than contracts pertaining to the properties and assets hereinbefore specified as comprised in the undertaking.
