Section 6 in S.K.V.A. Co-operative Pharmacy and Stores (Acquisition and Transfer of Undertaking) Act, 1976
6. Duty to deliver possession of property acquired and documents relating thereto.
(1)Where any property has vested in the Government or the Company under this Act, every person in whose possession or custody or under whose control the property may be, shall deliver the property to the Government or the Company, as the case may be, forthwith.(2)Any person who, on the appointed day, has in his possession or under his control, any books, documents or other papers relating to the undertaking of the Society, which have vested in the Government or the Company under this Act shall be liable to account for the sad books, documents and papers to the Government or the Company, as the case may be, and shall deliver them up to the Government or the Company.(3)The Government or the Company may take, or cause to be taken, all necessary steps for securing possession of all properties which have vested in the Government or the Company under this Act.
