Section 9(6) in The Oil Industry (Development) Act, 1974
(6)At the same time as it passed an order under sub-section (3), the Court shall issue to the oil industrial concern or other person a notice accompanied by copies of the order, the application and the evidence, if any, recorded by it, calling upon the concern or other person to show cause on a date to be specified in the notice why the ad interim order of attachment should not be made absolute or the injunction confirmed.
