Section 12 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
12. Inventory of assets and information.
(1)The licensee shall, within ninety days from the vesting date or such further time as may be granted by the Government, prepare and hand over to them a complete inventory of all the fixed assets belonging to his undertaking and of its documents.(2)The licensee shall also write up the accounts of his undertaking up to the vesting date, get them audited and submit them to the Government within four months from that date or such further time as may be granted by the Government.(3)The licensee shall also, within such time as may be specified by the Government, furnish to them such information and particulars as may be required by the Government in regard to documents relating to the undertaking.(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the Government on vesting date all such documents as are necessary for ascertaining the assets of the undertaking, the rights, liabilities and obligations attaching thereto and for determining the amount payable or deductible in respect of the undertaking under this Act.(5)Where the documents aforesaid have been taken possession of by the Government, the licensee or any person authorised by him in this behalf, shall have access to such documents at all reasonable times and shall also be entitled to take copies thereof or extracts therefrom.
