Section 17 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
17. Inventory of assets.
(1)The company shall, within ninety days from the appointed day or such further time as may be granted by the State Government, prepare and handover to the State Government a complete inventory of all fixed assets belonging to the company and all its documents.(2)the company shall update the accounts of the company upto the appointed day and get them audited and submit them to the State Government within four months from the appointed day or such further time, as may be granted by the State Government, not exceeding six months including the extension.(3)The company shall within such time, as may be specified by the State Government, furnish to them such informations and particulars as may be required by the State Government in regard to documents relating to the company.(4)The company shall not destroy any document relating to the company and shall hand over to the State Government on the appointed day all such documents which are necessary for ascertaining the assets of the company, the rights, liabilities and obligations attached thereto and for determining the amount payable or deductible in respect of the company under this Act.(5)Where the documents aforesaid have been taken possession of by the State Government, the company or any person authorised by it in this behalf, shall have access to such documents at all reasonable times and shall also be entitled to take copies or extracts thereof.
