Section 6(1) in The Railway Companies (Emergency Provisions) Act, 1951
(1)On the issue of a notified order under section 3, there shall be made out and submitted to the directors a statement as to the affairs of the railway company, verified by affidavit and containing the following particulars, namely:--(a)the assets of the railway company, stating separately the cash balance in hand and at the bank, if any;(b)the debts and liabilities;(c)the names, residences and occupations of the creditors, stating separately the amount of secured debts and unsecured debts and, in the case of secured debts, the particulars of the securities, their value and the dates when they were given;(d)the debts due to the railway company and the names, residences and occupations of the persons from whom they are due and the amount likely to be realised therefrom;(e)such other particulars as may be prescribed.
