Section 12(3) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(3)The Company or in case if any Custodian is in charge of the management of the undertaking as on the appointed day under any law, then, such Company or, as the case may be, such Custodian shall, within such period as the Government may allow in this behalf, furnish to the Government a complete inventory of all the property and assets, as on the appointed day, pertaining to such undertaking, which has vested in the Government under section 4, and for this purpose, the Government or the existing, or new, Government company shall afford to the company or the Custodian all reasonable facilities.
