Section 16 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
16. Inventory of property and information in regard to the documents maintained by the fleet operator.
(1)Every fleet operator shall, within fifteen days from the date on which the fleet operator was asked to show cause under sub-section (4) of section 3, prepare and hand over to the Government the complete inventory of the property which is liable to be acquired under this Act.(2)The fleet operator 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 the documents relating to the property which is acquired or is liable to be acquired under this Act.(3)The fleet operator shall not destroy any document as is referred to in subsection (2), but shall hand over to the Government on the notified date all such documents and also such other documents as are necessary for ascertaining the terms of employment of the staff and for determining the compensation payable for the acquired property under this Act.
