Section 8(2) in Brentford Electric (India) Limited (Acquisition And Transfer Of Undertakings) Act, 1987
(2)In consideration of the retrospective operation of the provisions of sections 3, 4 and 5, there shall also be paid by the Central Government to the Company in cash, an amount calculated at the rate of five thousand rupees per annum for the period commencing on the appointed day and ending on the date on which this Act receives the assent of the President.
