Section 22(2) in The Karnataka Fire Force Act, 1964
(2)Any person who, on the appointed day, has in his possession or custody or under his control any books, documents or other papers which have been transferred to and vested in the State Government under section 18 shall be liable to account for the said books, documents and the papers to the State Government and shall deliver to the State Government or to such person as the State Government may direct.
