Section 9(1) in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
(1)When an order has been made under sub-section (1) of section 3 in relation to the undertaking of the Company, every person having possession, custody or control of the undertaking of the Company or any part thereof, shall forthwith deliver the same to the Administrator or to such officer as may be authorised by the Administrator in this behalf.
