Section 25 in Coal Mines (Nationalisation) Act, 1973
25. Amounts advanced by the Central Government how to be recovered.-
Every amount advanced by the Central Government or the Custodian as the case may be, for the management of a coal mine during the period in which the management of such coal mine remained vested in the Central Government, shall be recovered from the income derived from the transactions which took place at any time after the commencement of the Coal Mines (Taking Over of Management) Act, 1973, (15 of 1973) but before the appointed day notwithstanding that such income was derived after the appointed day:Provided that where such income in insufficient to meet in full the total amount of the advance made by the Central Government or the Custodian for the management of the coal mine, the Central Government may make a claim to the Commissioner for the deficiency and thereupon the claim in respect of such deficiency shall have priority over the claims of all other unsecured creditors of the coal mine including those referred to in sub-section (2) of section 22.Explanation.- In this section, "Custodian" means the Custodian appointed under the Coal Mines (Taking Over of Management) Act, 1973 (15 of 1973).
