Section 8 in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
8. Duty to deliver possession of property and documents.
(1)Where notified order has been made under sub-section (1) of Section 3 in relation to any College, every person having possession, custody or control of any property of the College shall deliver the property to the State Government or to any person authorised by the State Government in this behalf.(2)Any person who on the date of the notified order, has in his possession or under his control any book, document or other papers relating to the College, including any letter, memoranda, notes or other papers notwithstanding anything contained in any law for the time being in force, will be liable to account for the said book, document and the aforesaid other papers, to the State Government or to any such person as may be authorised by the State Government in this behalf.(3)The State Government may take all necessary steps for securing possession of all properties of the College and College Body and for reasons to be recorded take or cause to be taken such steps or use or cause to be used such force as may be necessary for securing possession or preventing breach of peace.
