Section 6(5) in Coal Mines (Taking Over of Management) Act, 1973
(5)The Official Liquidator, Receiver or any other person who has, on the appointed day, in his possession, custody or control any books, documents or other papers relating to any coal mine specified in the Schedule, shall be liable to account for the said books, documents or other papers to the Central Government and shall deliver them up to the Custodian or to such person as the Custodian may specify in this behalf.
