Section 7(1) in The Tea Companies (Acquisition And Transfer Of Sick Tea Units) Act, 1985
(1)Every tea company shall be given, by the Central Government, per annum, for the deprivation of the management of its sick tea unit, an amount as is specified against the name of that sick tea unit in column (5) of the First Schedule, for the period commencing on the date on which the management of such sick tea unit was taken over in pursuance of the order made by the Central Government under the provisions of the Tea Act, 1953 (29 of 1953) and ending on the appointed day.
