Section 13 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
13. Duty to deliver possession of properties, etc.
(1)Where any property appertaining to the undertaking has been transferred to, and vested in the Government or the Board under this Act-(a)every person, in whose possession, custody or control any such property may be, shall, on demand by the Government or the Board, deliver the property to the Government or the Board, as the case may be, forthwith;(b)any person who, immediately before such vesting, has, in his possession, custody or control, any books, documents or other papers relating to the undertaking, shall be liable to account for the said books, documents and papers to the Government or the Board, as the case may be, and shall deliver them up to the Government or the Board or to such persons as the Government or the Board may authorise in this behalf.(2)Without prejudice to other provisions contained in this section it shall be lawful for the Government or the Board to take all necessary steps or taking possession of all properties, which have been transferred to and ested in them or it under this Act.
