Section 8(2) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
(2)Any person who on the date of the notified order, has in his possession or under his control any book, document or other papers relating to the College, including any letter, memoranda, notes or other papers notwithstanding anything contained in any law for the time being in force, will be liable to account for the said book, document and the aforesaid other papers, to the State Government or to any such person as may be authorised by the State Government in this behalf.
