The Coking Coal Mines (Nationalisation) Act, 1972

[Act No. 36 of 1972]

[17th August, 1972.]

Contents
Title	The Coking Coal Mines (Nationalisation) Act, 1972
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration as to the policy of the State
3.	Definitions
Chapter II	Acquisition of The Rights of Owners of Coking Coal Mines and Coke Oven Plants
4.	Acquisition of rights in coking coal mines
5.	Acquisition of rights of owners of coke oven plants
6.	Central Government to be the lessee of the State Government
7.	Power of Central Government to direct vesting rights in a Government company
8.	Properties vesting in Central Government to be freed from mortgages, etc
9.	Central Government not to be liable for prior liabilities
Chapter III	Payment of Amount
10.	Payment of amount to owners of coking coal mines
11.	Payment of amount to owners of coke oven plants
12.	Payment of further amount
12A.	Workers' dues to be paid out of the amount
13.	Income derived by the owners of coking coal mines and coke oven plants after the appointed day to be refunded to the Central Government
Chapter IV	Management, Etc., of Coking Coal Mines and Coke Oven Plants
14.	Management, etc., of coking coal mines and coke oven plants
15.	Duty of persons in charge of management of coking coal mines or coke oven plants to deliver all assets, etc
16.	Accounts and audit
Chapter V	Provisions Relating To Employees of Coking Coal Mines and Coke Oven Plants
17.	Liability of officer or other employee of a coking coal mine or coke oven plant for transfer to any other coking coal mine or coke oven plant
18.	Provident fund
19.	Superannuation, welfare and other funds
Chapter VI	Commissioner of Payments
20.	Commissioner of Payments to be appointed
21.	Payment by the Central Government to the Commissioner
22.	Statement of accounts in relation to the period of management by the Central Government, etc
22A.	Validation of certain collections
23.	Claims to be made to the Commissioner
23A.	Application of sections 5 and 12 of the Limitation Act
24.	Disbursement of money by the Commissioner
24A.	Interest on admitted claims
25.	Recovery of excess payments made by Central Government or Custodian
25A.	Notice to owners of coking coal mines or coke oven plants and managing contractors, etc
26.	Disputes how to be dealt with
27.	Undisbursed or unclaimed amounts to be deposited to the general revenue account
Chapter VII	Miscellaneous
28.	Effect of Act on other laws
29.	Contracts cease to have effect unless ratified by the Central Government
30.	Penalties
31.	Offences by companies
32.	Mining companies not to be wound up by court
33.	Delegation of powers
34.	Power to make rules
35.	Power to remove difficulties
36.	Coking coal mines to which the Act shall not apply
The Schedules
Schedules I	[See sections 4 and 10]
Schedules II	[See sections 5 and 11]