Section 14(1) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(1)The Central Government shall, within thirty days from the specified date, pay in cash to the Commissioner, for payment to every tea company,--(a)an amount equal to the amounts or amount specified against the name of that company in column (4) of the First Schedule; and(b)a further amount equal to the amounts or amount specified against the name of that company in column (5) of the First Schedule.
