Section 4(3) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(3)Every mortgagee of any property which has vested under this Act in the Tea Trading Corporation and every person holding any charge, lien or other interest in, or in relation to, any such property shall give, within such time and in such manner as may be prescribed, an intimation to the Commissioner of such mortgage, charge, lien or other interest.
