Section 9(1) in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
(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.
