Section 12 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
12. Effect of transactions not bona fide.
- Where the Government are of opinion that any fleet operator has on or after the 19th June 1971 disposed of any asset relating to the service of stage carriages or the maintenance or repair of, or otherwise in connection with the service of, stage carriages whether by way of sale, exchange, gift, lease or otherwise or incurred capital expenditure; otherwise that in the normal course of events with a view to benefit unduly, the fleet operator or some other person and thereby caused loss to the Government as succeeding owners of the acquired property, the Government shall be entitled to deduct from the compensation payable to the fleet operator under this Act an amount which they consider to be the loss sustained by them:Provided that notice of the intention to make such deduction shall be given to the fleet operator within one year from the notified date.
