Section 17(4) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(4)The company shall not destroy any document relating to the company and shall hand over to the State Government on the appointed day all such documents which are necessary for ascertaining the assets of the company, the rights, liabilities and obligations attached thereto and for determining the amount payable or deductible in respect of the company under this Act.
