Section 7 in The Coking Coal Mines (Emergency Provisions) Act, 1971
7. Management of coke oven plants to vest in the Central Government on the specified date.
On and from such date as the Central Government may, by notified order, specify in this behalf (hereafter, in this Chapter, referred to as the "specified date"), the management of the coke oven plants specified in the Second Schedule shall vest in the Central Government.
