Section 10(1) in Amritsar Oil Works (Aquisition And Transfer Of Undertakings) Act, 1982
(1)Every person who has, on the appointed day, in his possession or under his control any assts, books, documents or other papers relating to the Amritsar Oil Works which has vested in the Central Government or Government company under this Act, and which belongs to the Amritsar Sugar Mills Company or would have so belonged if the Amritsar Oil Works had not vested in the Central Government or the Government company, as the case may be, and shall deliver them up to the Central Government or the Government company or to such person or body of persons as the Central Government or the Government company may specify in this behalf.
