Section 9 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
9. Duty of persons to account for assets etc. in their possession.
(1)Any person who has, on the appointed day, in his possession or under his control, any assets, books, documents or other papers relating to the Power Station which has vested in the State Government or the Corporation under this Act, shall be liable to account for the said assets, books, documents and other papers to the State Government or as the case may be, to the Corporation, and shall deliver them to the State Government or the Corporation or to such person or persons as the State Government or the Corporation may specify in this behalf.(2)The State Government or, as the case may be, the Corporation, may take or cause to be taken all necessary steps for securing possession of the Power Station which has bested in the State Government or the Corporation under this Act.(3)The Board shall, within such period as the State Government may allow in this behalf, furnish to the State Government a complete inventory of all its properties and assets, both movable and immovable, as on the appointed day, pertaining to the Power Station which has vested in the State Government under section 3 and for this purpose, the State Government or the Corporation shall afford to the Board all reasonable facilities.
