Section 14(4) in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the State Government on the vesting date all such documents as are necessary for ascertaining the assets of the rind eita king, the rights, liabilities and obligations, attaching thereto or the terms of employment of the staff and for determining the compensation payable for the undertaking under this Act.
