Section 3(b) in Coking Coal Mines (Nationalisation) Act, 1972
(b)"coke oven plant" means the plant and equipment with which the manufacture of hard coke has been, or is being, carried on, and includes-(i)all lands, buildings, works, machinery and equipment, vehicles, railways, tramways and sidings, belonging to, or in the coke oven plant,(ii)all workshops belonging to the coke oven plant, including buildings, machinery, instruments, stores, equipment of such workshops and the lands on which such workshops stand,(iii)all coke in stock or under production, and other stores, stocks and instruments, belonging to the coke oven plaint,(iv)all power stations belonging to the coke oven plant or operated for supplying electricity for the purpose of working the coke oven plant or a number of coke oven plants,(v)all lands, buildings and equipment belonging to the coke oven plant where the washing of coal is carried on,(vi)all other fixed assets, movable or immovable, and current assets belonging to a coke oven plant, whether within its premises or outside.
