Section 5(2) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(2)Any person who, on the appointed day, has in his possession, custody or control any books, papers or other documents relating to any property referred to in Section 3 shall be liable to account for the same to the Collector or to such other officer or employee of the State Government as may be authorised by the State Government in this behalf.
