Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ORIENTAL GAS COMPANY ACT, 1960 15 of 1960 [October 1st, 1960] CONTENTS 1. Short title and commencement 2. Definitions 3. Taking over of the management and control of the undertaking of the Company 4. Transfer 5 . Delivery of possession of undertaking of the Company to the State Government and penalty 6. Running and use of the undertaking of the Company 7. Acquisition of the undertaking of the Company and transfer of its management and control to the Company in case of non-acquisition 7A. Recovery of rent as public demand 8. Compensation 9. Manner of payment of compensation 10. Power to make rules 11. Removal off difficulties 12. Indemnity ORIENTAL GAS COMPANY ACT, 1960 15 of 1960 [October 1st, 1960] An Act to provide for the taking over for a limited period of the management and control,and the subsequent acquisition, of the undertaking of the Oriental Gas Company Limited. \WHEREAS it is expedient to provide for increasing the production of gas and improving the quality thereof for supply to industrial undertakings, hospitals and other welfare institutions,to local authorities for street lighting and to the public in general for domestic consumption and for that purpose to provide for the taking over for a limited period of the management and control, and the subsequent acquisition, of t h e undertaking of the Oriental Gas Company Limited and for certain other matters incidental and ancillary thereto; It is hereby enacted as follows: 1. Short title and commencement :- 2. Definitions :- 3. Taking over of the management and control of the undertaking of the Company :- 4. Transfer :- 5. Delivery of possession of undertaking of the Company to the State Government and penalty :- 6. Running and use of the undertaking of the Company :- 7. Acquisition of the undertaking of the Company and transfer of its management and control to the Company in case of non-acquisition :- 7A. Recovery of rent as public demand :- 8. Compensation :- 9. Manner of payment of compensation :- 10. Power to make rules :- 11. Removal off difficulties :- 12. Indemnity :-