Section 11 in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
11. Duty of persons in charge of management of the undertaking to deliver all assets, etc.
(1)On the vesting of the management of the undertaking in an existing, or a new, Government company or on the appointment of a Custodian or Custodians, all persons in charge of the management of the undertaking immediately before such vesting or appointment shall be bound to deliver to such Government company or the Custodian or Custodians, as the case maybe, all assets, books of accounts, registers and other documents in their custody relating to the undertaking.(2)The Government may issue such directions as they may deem desirable in the circumstances of the case to the existing, or new, Government company or the Custodian or Custodians as to the powers and duties of such Government company or Custodian or Custodians and such Government company, Custodian or Custodians may also, if it is considered necessary so to do, apply to the Government at any time after instructions as to the manner in which the management of the undertaking shall be conducted or in relation to any other matter arising in the course of such management.
