Section 5(2) in The Oriental Gas Company Act, 1960
(2)If any person refuses or fails to comply with the provisions of sub-section (1), an officer authorised by the State Government in this behalf, shall,-(a)if he a Magistrate, enforce the delivery to the State Government of possession of the undertaking of the Company or any part thereof, in respect of which such refusal has been made or failure has been committed, or(b)if he is not a Magistrate, apply to a Magistrate or, within the town of Calcutta, as defined in section 3 of the Calcutta Police Act, 1866, to the Commissioner of Police, and such Magistrate or Commissioner, as the case may be, shall enforce the delivery to the State Government of possession of the undertaking of the Company or part thereof, as the case may be.
