Section 9(3) in The Oil Industry (Development) Act, 1974
(3)When the application is for the relief mentioned in clause (a) or clause (b) of sub-section (1), the Court shall pass an ad interim order attaching the property or so much of the property of the oil industrial concern or other person as would on being sold realise in the estimation of the Court an amount equivalent in value to the outstanding liability of the concern or other person to the Board together with costs of the proceedings taken under this section with or without an ad interim injunction restraining the oil industrial concern or other person from transferring or removing any machinery or equipment.
