Section 10(1) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
(1)On the vesting of the management of the undertakings of the Company in a Government company, or on the appointment of a Custodian, all persons in charge of the management of the undertakings of the Company immediately before such vesting or appointment shall be bound to deliver to such Government company, or Custodian, as the case may be, all assets, books of account, registers and other documents in their custody relating to the undertakings of such Company.
