Section 8(1) in The Coking Coal Mines (Emergency Provisions) Act, 1971
(1)Every owner of a coke oven plant specified in the Second Schedule and every owner of a coke oven plant which falls within the definition of coking mine, shall be given by the Central Government an amount, in cash, for vesting in it, under section 7 or section 3, as the case may be, the management of such coke oven plant.
