Section 9(1) in Coking Coal Mines (Nationalisation) Act, 1972
(1)Every liability of the owner, agent, manager, or managing director of a coking coal mine or coke oven plant, in relation to any period prior to the appointed day, shall be the liability of such owners, agent, manger, or managing contractor, as the case may be, and shall be enforceable against him and not against the Central Government or the Government company.
