Section 5 in The Parel Investments and Trading Private Limited and Domestic Gas Private Limited (Taking Over of Management) Act, 1979
5. Payment of amount:
(1)Each of the two companiesshall be given by the Central Government an amount, in cash, for vesting in it,under section 3, of the management of the undertaking thereof.(2)For every; month duringwhich the management so vests in the Central Government, the amount referred toin sub–section (1) shall be a sum of rupees seven hundred and fifty inthe case of the Parel Investments and Trading Private Limited and rupees twohundred and fifty in the case of the Domestic Gas Private Limited.
