Section 9 in The Barakar Electric Supply Installations Acquisition Act, 1981
9. Duty to deliver possession of assets, etc. -
(1)Where any asset forming part of the property has been transferred and vested under section 3,-(a)every person is whose possession, custody or control any such asset may be, shall forthwith deliver possession thereof to the Board;(b)any person who, immediately before such transfer and vesting, has in his possession, custody or control any books, documents or other papers relating to the property, shall be liable to account for the said books, documents and papers to the Board and shall deliver them to the Board or to such person or persons as the Board may authorise in this behalf.(2)Without prejudice to the other provisions of this section it shall be lawful for the Board to take all necessary steps for securing possession of all assets forming part of the property which have been transferred and vested under section 3.
