Section 8(3) in The Auroville Foundation Act, 1988
(3)Any person, who on the appointed day, has in his possession or under his control, any books, document or other papers relating to the undertakings shall be liable to account for the said books, documents or other papers to the Central Government or the Foundation, as the case may be, and shall deliver them up to the Central Government or the Foundation or to such person or body of persons as the Central Government or the Foundation may specify in this behalf.
