Section 9 in The Textile Undertakings (Nationalisation) Act, 1995
9. Payment of further amount. -
(1)In consideration of the retrospective operation of the provisions of sections 3, 4 'and 5, there shall be given, in cash, by the Central Government, to the owner of every textile undertaking, the management of which was taken over by the Central Government an amount equal to an amount calculated at the rate specified in section 5 of the Textile Undertakings (Taking Over of Management) Act, 1983, or as the case may be, as specified in section 5 of the Laxmirattan and Atherton West Cotton Mills (Taking Over of Management) Act, 1976 for the period commencing on the appointed day and ending on the date on which the' Textile Undertakings (Nationalisation) Ordinance, 1995 was promulgated. (40 of 1983., 98 of 1976., Ord. 6 of 1995.)(2)In addition to the amount referred to in section 8 there shall be given by the Central Government, in cash, to the owner of every textile undertaking, simple interest at the rate of four per cent per annum on the amount specified against such owner in the corresponding entry in column (4) of he First Schedule for the period commencing on the appointed day and ending on the date on which payment of such amount is made by the Central Government to the Commissioner.(3)The amount representing interest calculated at the rate specified in subsection (2) shall be given in addition Io the amount specified in the First Schedule.(4)For the removal of doubts, it is hereby declared that the liabilities of the owners in relation to the textile undertakings which 8 have vested in the Central Government under section 3 shall be discharged from the amount referred to in the First Schedule and also from the amounts determined under sub-sections (1) and (2) in accordance with the rights and interests of the creditors of the owner.
