Section 4 in The National Company Limited (Acquisition And Transfer Of Undertakings) Rules, 1980
4. Manner of intimation.
(1)Every intimation to be given to the Commissioner under rule 3 shall be in writing addressed to the Commissioner, and shall contain the following particulars namely:(a)name, description and full address of the mortgagee or the person holding charge, lien or other interest in, or in relation to any such property;(b)name of the undertaking in respect of which the intimation is made;(c)amount due under the mortgage,charge lien or other interest (in Indian currency);(d)particulars of the instrument, if any, by which the mortgage, charge, lien or other interest is secured, support by an attested copy of the instrument;(e)amount, if any, already received with particulars;(f)any other relevant particulars; and(g)relief claimed(2)Every intimation shall be duly signed and verified by the mortgage, or the person holding the charge, lien or other interest or a person duly authorised by him.(3)An intimation may be filed in the Office of the Commissioner, at Calcutta, on all working days during office hours or may be sent to Commissioner by registered post, with acknowledgment due.
