GOVERNMENT OF WEST BENGAL
LEGISLATIVE DEPARTMENT
West Bengal Act XLIV of 1983
THE EASTERN DISTILLERIES (PRIVATE)
LIMITED (ACQUISITION AND TRANSFER
OF UNDERTAKINGS) ACT, 1983.
[Passed by the West Bengal Legislature.]
[Assent of the President was first published in the Calcutta Gazette,
Extraordinary, of the 23rd March, 1984.]
[23rd March, 1984.]
An Act to provide for the acquisition and transfer, in the public interest,
of the undertakings of the Eastern Distilleries (Private) Limited, and
for matters connected therewith or incidental thereto.
WHEREAS the Eastern Distilleries (Private) Limited had been engaged
in the manufacture and production of industrial alcohol and spirit which
are essential to the needs of the general public;
AND WHEREAS the management of the undertakings of the Eastern
Distilleries (Private) Limited had been conducted in a manner highly
detrimental to the public interest;
AND WHEREAS the management of the undertakings of the Eastern
Distilleries (Private) Limited was taken over by the Central Government
65 of 1951. under section 18A of the Industries (Development and Regulation)
Act, 1951;
AND WHEREAS for the purpose of reconstructing and rehabilitating
the undertakings of the Eastern Distilleries (Private) Limited so as to
subserve the interests of the general public by the augmentation of
production and distribution of industrial alcohol and spirit which are
essential to the needs of the general public, it is necessary to acquie
the undertakings of the Company;
It is hereby enacted in the Thirty-fourth Year of the Republic of India,
by the Legislature of West Bengal, as follows:—
CHAPTER I
Preliminary
1. (1) This Act may be called the Eastern Distilleries (Private)
Limited (Acquisition and Transfer of Undertakings) Act, 1983.
(2) It shall come into force on such date as the State Government
may, by notification, appoint.
Short title
and
commence-
ment.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
(Chapter I.—Preliminary.—Section 2.—Chapter 11.—Acquisition and
transfer of the undertakings of the Company. Section 3.)
Definitions. 2. In this Act, unless the context otherwise requires,—
(a) "appointed day" means the date on which this Act comes into
force;
(b) "Commissioner" means the Commissioner of Payments
appointed under section 16;
(c) "Company" means the Eastern Distilleries (Private) Limited,
being a company as defined in the Companies Act, 1956, and
having its registered office at 34, B. L. Saha Road, Tollygunge,
Calcutta-700 053;
(d) "date of taking over of management of the undertakings of
the Company" means the llth day of Octob, 1974;
(e) "existing Government company" means a Government
company which is carrying on business on the appointed
day;
(f) "new Government company" means a Government company
formed and registered on or after the appointed day;
(g) "notification" means a notification published in the
Official
Gazette;
(h) "prescribed" means prescribed by rules made under this Act;
(i) "specified date" means such date as the State Government
may, for the purpose of any of the provisions of this Act, by
notification, specify, and different dates may be specified for
different provisions of this Act;
(j) words and expressions used herein and not defined, but
defined in the Companies Act, 1956, have the meanings
respectively assigned to them in that Act.
1 of 1956.
Transfer to,
and vesting
in, State
Government
of the under-
takings of
the
Company.
CHAPTER II
Acquisition and transfer of the undertakings of the Company
3. On the appointed day, the undertakings of the Company, and the
right, title and interest of the Company in relation to its undertakings,
shall, by virtue of this Act, stand transferred to, and vest in, the State
Government.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter 1L—Acquisition and transfer of the undertakings
of the Company.—Section 4.)
4. (1) The undertakings of the Company shall be deemed to include
all assets, rights, lease-holds, powers, authorities and privileges, and all
property, movable and immovable, including lands, buildings, offices,
factories, workshops, stores, instruments, plants, machinery and equipment,
installations, laboratories, office furniture, stationery and equipment,
vehicles, patents, trade marks, cash balances, cash in hand, reserve funds,
instruments, book debts and all other rights and interests in, or arising out
of, such property as were immediately before the appointed day in the
ownership, possession, power or control of the Company, whether within
or outside India, and all books of account, registers and all other documents
of whatever nature relating thereto.
(2) All properties and assets as aforesaid which have vested in the
State Government under section 3 shall, by force of such vesting, be freed
and discharged from any trust, obligation, mortgage, charge, lien and all
other encumbrances affecting them, and any attachment, injunction,
decree or order of any court or other authority restricting the use of such
properties or assets in any manner or appointing any receiver in respect of
the whole or any part of such properties or assets shall be deemed to have
been withdrawn.
(3) Every mortgagee of any poperty which has vested under this Act
in the State Government and every person holding any charge, lien or other
interest in, or in relation to, any such property shall give, within such time
and in such manner as may be prescribed, an intimation to the Commissioner
of such mortgage, charge, lien or other interest.
(4) For the removal of doubts, it is hereby declared that the mortgagee
of any property referred to in sub-section (3) or any other person holding
any charge, lien or other interest in, or in relation to, any such property shall
be entitled to claim, in accordance with his rights and interests, payment
of the mortgage money or other dues, in whole or in part, out of the amount
of compensation determined under section 8, and also out of the amount
determined under section 9, but, no such mortgage, charge, lien or other
interests shall be enforceable against any property which has vested in the
State Government.
(5) Any licence or other instrument granted to the Company in
relation to any undertaking which has vested in the State Government
under section 3 at any time before the appointed day and in force
immediately before the appointed day shall continue to be in force on and
after such day in accordance with its tenor in relation to and for the purpose
of such undertaking, and, on and from the date of vesting of such
undertaking, under section 6, in an existing Government company, or
under section 7,
General
effect of
vesting.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
Central
Government
or State
Government
or existing
or new
Government
company not
to be liable
for certain
prior
liabilities.
(Chapter IL—Acquisition and transfer of the undertakings
of the Company.—Section 5.)
in a new Government company, the existing or the new Government
company, as the case may be, shall be deemed to be substituted in such
licence or other instrument as if such licence or other instrument had
been granted to such existing or new Government company and such
existing or new Government company shall hold it for the remainder
of the period for which the Company would have held it under the terms
thereof.
(6) If, on the appointed day, any suit, appeal or other proceeding of
whatever nature, in relation to any property or asset which has vested
in the State Government under section 3, instituted or preferred by or
against the Company, is pending, the same shall not abate, be discontinued
or be, in any way, prejudicially affected by reason of the transfer of
the undertakings of the company or of anything contained in this Act,
but the suit, appeal or other proceeding may be continued, prosecuted or
enforced by or against the State Government or, where the undertakings
of the Company are directed under section 6 to vest in an existing
Government company or become transferred by virtue of the provisions of
section 7 to a new Government company, by or against such Government
company.
5. (1) Every liability, other than the liability specified in sub-section
(2), of the Company in respect of any period prior to the appointed day shall
be the liability of the Company and shall be enforceable against it and not
against the Central Government or the State Government or, where the
undertakings of the Company are directed under section 6 to vest in an
existing Government company or become transferred by virtue of the
provisions of section 7 to a new Government company, against such
Government company.
(2) Any liability arising in respect of—
(a) loans advanced by the Central Government or the State
Government, or both, to the Company (together with interest
due thereon), on or after the date of taking over of management
of the undertakings of the Company,
(b) loans advanced by a bank to the Company (together with
interest due thereon) on or after the date of taking over of
management of the undertakings of the Company,
(c) loans advanced by the Industrial Reconstruction Corporation
of India Limited to the Company (together with interest due
thereon) on or after the date of taking over of management of
the undertakings of the Company,

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter 1L—Acquisition and transfer of the undertakings
of the Company.—Section 5.)
(d) wages, salaries and other dues of employees of the Company
and dues on account of any deductions made from wages and
salaries and other dues of such employees relating to any
period commencing on and from the date of taking over of
management of the undertakings of the Company, or
(e) any debt incurred by the Company during any period
commencing on and from the date of taking over of manage-
ment of the undertakings of the Company, not being a
debt falling under clause (a), clause (b), clause (c) or
clause (d),
shall, on and from the appointed day, be the liability of the Central
Government, or the State Government, or the Government company
as aforesaid and shall be discharged by the Central Government or the
State Government, or the existing Government company or the new
Government company as aforesaid as and when repayment of such loans
becomes due or such wages, salaries and other dues or debt become due
and payable.
(3) For the removal of doubts, it is hereby declared that,—
(a) save as otherwise expressly provided in this Act, no liability
of the Company in relation to its undertakings in respect of
any period prior to the appointed day shall be enforceable
against the Central Government or the State Government or,
where the undertakings of the Company are directed under
section 6 to vest in an existing Government company or
become transferred by virtue of the provisions of section 7 to
a new Government company, against such Government
company;
(b) no award, decree or order of any court, tribunal or other
authority in relation to the undertakings of the Company
passed on or after the appointed day, in respect of any matter,
claim or dispute, which arose before the appointed day shall
be enforceable against the Central Government or the State
Government or, where the undertakings of the Company are
directed under section 6 to vest in an existing Government
company or become transferred by virtue of the provisions of
section 7 to a new Government company, against such
Government company;
(c) no liability incurred by the Company before the appointed
day for the contravention of any provision of any law for the
time being in force shall be enforceable against the Central

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
Power of
State
Government
to direct
vesting of
the
undertakings
of the
Company in
an existing
Government
company.
Vesting of
the under-
takings of
the Com-
pany from
an existing
Government
company to
a new
Government
company.
(Chapter IL—Acquisition and transfer of the undertakings
of the Company.—Sections 6, 7.)
Government or the State Government or, where the
undertakings of the Company are directed under section 6 to
vest in an existing Government company orbecome transferred
by virtue of the provisions of section 7 to a new Government
company, against such Government company.
6. (1) Notwithstanding anything contained in sections 3 and 4,
and subject to the provisions of section 7, the State Government may, if it
is satisfied that an existing Government company is willing to comply,
or has complied, with such terms and conditions as that Government
may think fit to impose, direct, by notification, that the undertakings
of the Company, and the right, title and interest of the Company in relation
to its undertakings which have vested in the State Government under
section 3, shall, instead of continuing to vest in the State Government,
vest in that existing Government company either on the date of publication
of the notification or on such earlier or later date (not being a date
earlier than the appointed day) as may be specified in the notification.
(2) Where the right, title and interest of the Company in relation to
its undertakings vest under sub-section (1) in an existing Government
company, that Government company shall, on and from the date of such
vesting, be deemed to have become, and until the transfer of the undertakings
by virtue of the provisions of section 7 to a new Government company, be
deemed to be, the owner in relation to such undertakings and the rights and
liabilities of the State Government in relation to such undertakings shall,
on and from the date of such vesting, be deemed to have become, and until
the date of such transfer, be deemed to be, the rights and liabilities,
respectively, of that existing Government company.
7. (1) Notwithstanding anything contained in sections 3 and 4,
where the undertakings of the Company have been directed under sub-
section (1) of section 6 to vest in an existing Government company, the
State Government may, if it is satisfied that a new Government company
is willing to comply,
or has complied, with such terms and conditions as
that Government may think fit to impose, declare, by notification, that the
undertakings of the Company be transferred to that new Government
company, and on the issue of such declaration, the right, title and interest
of the Company in relation to its undertakings which had been directed
under sub-section (1) of section 6 to vest in an existing Government
company, shall, instead of continuing to vest in that existing Government
company, vest in that new Government company with effect from the date
on which such declaration is made.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter III.—Payment of amounts.—Sections 8, 9.)
(2) Where the right, title and interest of the existing Government
company in relation to the undertakings of the Company vest under
sub-section (1) in a new Government company, that new Government
company shall, on and from the date of such vesting, be deemed to have
become the owner in relation to such undertakings and all the rights and
liabilities of the existing Government company in relation to such
undertakings shall, on and from the date of such vesting, be deemed to
have become the rights and liabilities, respectively, of that new Govern-
ment company.
CHAPTER III
Payment of amounts
8. For the transfer to, and vesting in, the State Government, under
Payment of
section 3, of the undertakings of the Company and the right, title and amount.
interest of the Company in relation to its undertakings, there shall be given
by the State Government to the Company, in cash, and in the manner
specified in Chapter VI, an amount of rupees seven lakhs and sixty-two
thousand.
9. (1) For the deprivation of the Company of the management
of its undertakings, there shall be given to the Company by the State
Government an amount of rupees three thousand as one time lump sum
payment.
(2) The amount specified in section 8 and the amount specified in
sub-section (1) of this section shall carry simple interest at the rate of
four per cent. per annum for the period commencing on the appointed day
and ending on the date on which payment of such amounts is made by the
State Government to the Commissioner.
(3) The amount specified in sub-section (1) and the amount determined
in accordance with the provisions of sub-section (2) shall be given by
the State Government to the Company in addition to the amount specified
in section 8.
(4) For the removal of doubts, it is hereby declared that the liabilities
of the Company in relation to its undertakings which have vested in the
State Government under section 3 shall be discharged from the amount
specified in section 8, and also from the amount specified in sub-
section (1) and the amount determined under sub-section (2) of this
section, in accordance with the rights and interests of the creditors of the
Company.
Payment of
further
amount.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
(Chapter IV.—Management, etc., of the undertakings of
the Company.—Sections 10, 11.)
Manage-
ment, etc., of
the
undertakings
of the
Company.
Duty of
persons in
charge of
management
of the
undertakings
of the
Company to
deliver, all
assets etc.
CHAPTER IV
Management, etc., of the undertakings of the Company
10. (1) The general superintendence, direction, control and
management of the affairs and business of the undertakings of the
Company, the right, title and interest in relation to which have vested in the
State Government under section 3, shall,—
(a) where a direction has been given by the State Government
under sub-section (1) of section 6, vest, on and from the date
specified in such direction, in the existing .Government
company specified therein; or
(b)
where a declaration has been made under sub-section (1) of
section 7, vest, on and from the date of such declaration, in the
new Government company specified therein; or
(c)
where no direction referred to in clause (a) or declaration
under clause (b) has been given or made, vest in one or
more Custodians appointed by the State Government under
sub-section (2),
and thereupon the existing, or new, Government company so specified or
the Custodian or Custodians so appointed, as the case may be, shall be
entitled to exercise, to the exclusion of all other persons, all such powers
and do all such things as the Company is authorised to exercise and do in
relation to its undertakings.
(2)
The State Government may appoint one or more individuals or a
Government company as the Custodian or Custodians of the undertakings
of the Company in relation to which no direction has been made by it under
sub-section (1) of section 6 or no declaration has been made by it under
sub-section (1) of section 7.
(3)
The Custodian or Custodians so appointed shall receive from the
funds of the undertakings of the Company such remuneration as the State
Government may fix and hold office during the pleasure of the State
Government.
11. (1) On the vesting of the management of the undertakings of the
Company in an existing, or a new, Government company or on the
appointment of a Custodian or Custodians, all persons in charge of the
management of the undertakings of the Company immediately before
such vesting or appointment shall be bound to deliver to such Govern-
ment company, or Custodian or Custodians, as the case may be, all
assets, books of account, registers and other documents in their custody
relating to the undertakings of such Company.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter IV.—Management, etc., of the undertakings of
the Company.—Section 12.)
(2) The State Government may issue such directions as it may deem
desirable in the circumstances of the case to the existing, or new, Govern-
ment company or the Custodian or Custodians as to the powers and duties
of such Government company or Custodian or Custodians, and such
Government company or Custodian or Custodians may also, if it is
considered necessary so to do, apply to the State Government at any time
for instructions as to the manner in which the management of the
undertakings of the Company shall be conducted or in relation to any other
matter arising in the course of such management.
(3) Any person, who on the appointed day has in his possession or
under his control any books, documents or other papers relating to the
undertakings of the Company which have vested in the State Government
or in any existing, or new, Government company and which belong to
the Company, or would have so belonged if the undertakings of the
Company had not vested in the State Government or the existing, or new,
Government company, shall be liable to account for the said books,
documents or other papers to the State Government or the existing,
or new, Government company, as the case may be, and shall deliver
them up to the State Government or the existing, or new, Government
company or to such person or body of persons as the State Government
or such Government company may specify in this behalf.
(4) The State Government or the existing, or new, Government
company may take, or cause to be taken, all necessary steps for securing
possession of all undertakings which have vested in the State Government
or the existing, or new, Government company under this Act.
(5) The Company shall, within such period as the State Government
may allow in this behalf, furnish to that Government a complete inven-
tory of all its properties and assets, as on the appointed day, pertaining
to the undertakings which have vested in the State Government under
section 3, and, for this purpose, the State Government or the existing, or
new, Government company shall afford to the Company all reasonable
facilities.
12. The Custodian or Custodians of the undertakings of the Accounts
Company shall maintain an account of the undertakings of the Company and audit.
in such form and under such conditions as may be prescribed and the
of 1956. provisions of the Companies Act, 1956 shall apply to the audit of the
account so maintained as they apply to the audit of the accounts of a
Company.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
Employment
of certain
employees
to continue.
Provident
fund and
other funds.
(Chapter V.—Provisions relating to the employees of
the Company.—Sections 13, 14.)
CHAPTER V
Provisions relating to the employees of the Company
13. (1) Every person who has been, immediately before the
appointed day, employed in any of the undertakings of the Company
shall become,—
(a) on and from the appointed day, an employee of the State
Government, and
(b) where the undertakings of the Company are directed, under
sub-section (1) of section 6, to vest in an existing Govern-
ment company, or are transferred by virtue of the provisions
of section 7, to a new Government company, an employee of
such Government company on and from the date of such
vesting or transfer,
and shall hold office or service under the State Government or the existing,
or new, Government company, as the case may be, with the same rights and
privileges as to pension, gratuity and other matters as would have been
admissible to him if there had been no such vesting or transfer and shall
continue to do so unless and until his employment under the State
Government or the existing, or new, Government company, as the case
may be, is duly terminated or until his remuneration and other conditions
of service are duly altered by the State Government or the existing, or new,
Government company, as the case may be.
(2) Notwithstanding anything contained in the Industrial Disputes
Act, 1947, or in any other law for the time being in force, the transfer of
the services of any officer or other person employed in the undertakings of
the Company to the State Government or the existing, or new, Government
Company, as the case may be, shall not entitle such officer or other
employee to any compensation under this Act or under any other law for
the time being in force and no such claim shall be entertained by any court,
tribunal or other authority.
14. (1) Where the Company has established a provident fund or
superannuation, welfare or other fund for the benefit of the persons
employed in the undertakings of the Company, the moneys relatable to the
employees, whose services have become transferred by or under this Act
to the State Government or the existing, or new, Government company, as
the case may be, shall, out of the moneys standing, on the appointed day,
to the credit of such provident fund or superannuation, welfare or other
fund, stand transferred to, and vest in, the State Government or the
existing, or new, Government company, as the case may be.
14 of 1947.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter VL—Commissioner of Payments.—Sections 15, 16.)
(2) The moneys which stand transferred under sub-section (1) to
the State Government or the existing, or new, Government company,
as the case may be, shall be dealt with by that Government or the
existing, or new, Government company in such manner as may be
prescribed.
CHAPTER VI
Commissioner of Payments
15. (1) The State Government shall, for the purpose of disbursing the
amounts payable under sections 8 and 9, by notification, appoint a
Commissioner of Payments.
(2) The State Government may appoint such other pesons as it may
think fit to assist the Commissioner and thereupon the Commissioner may
authorise one or more of such persons also to exercise all or any of the
powers exercisable by him under this Act, and different persons may be
authorised to exercise different powers.
(3) Any person authorised by the Commissioner to exercise any of the
powers exercisable by the Commissioner may exercise those powers in the
same manner and with the same effect as if they have been conferred on
that person directly by this Act and not by way of authorisation.
(4) The salaries and allowances of the Commissioner and other
persons appointed under this section shall be defrayed out of the
Consolidated Fund of the State.
16. (1) The State Government shall, within thirty days from the
specified date, pay, in cash, to the Commissioner, for payment to the
Company,—
(a) an amount equal to the amount specified in section 8, and
(b) an amount equal to the amounts payable to the Company
under section 9.
(2) A deposit account shall be opened by the State Government in
favour of the Commissioner in the Public Account of the State, and every
amount paid under this Act to the Commissioner shall be deposited by him
to the credit of the said deposit account and the said deposit account shall
be operated by the Commissioner.
(3) Interest accruing on the amounts standing to the credit of the
deposit account referred to in sub-section (2) shall enure to the said
account.
Appoint-
ment of
Commis-
sioner of
Payments.
Payment by
State
Government
to the
Commis-
sioner.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
Certain
powers of
State
Government
or existing,
or new,
Government
company.
(Chapter VI.—Commissioner of Payments.—Sections 17-19.)
17. (1) The State Government or the existing, or new, Government
company, as the case may be, shall be entitled to receive up to the
specified date, to the exclusion of all other persons, any money due to the
Company, in relation to its undertakings which have vested in the State
Government or the existing, or new, Government company, as the case
may be, and realised after the appointed day, notwithstanding that the
realisation pertains to a period prior to the appointed day.
(2) The State Government or the existing, or new, Government
company, as the case may be, may make a claim to the Commissioner with
regard to every payment made by it after the appointed day for discharging
any liability of the Company, in relation to any period prior to the
appointed day; and every such claim shall have priority in accordance with
the priorities attaching, under this Act, to the matter in relation to which
such liability has been discharged by the State Government or the existing,
or new, Government company, as the case may be.
(3) Save as otherwise provided in this Act, the liabilities of the
Company in respect of any transaction prior to the appointed day, which
have not been discharged on or before the specified date, shall be the
liabilities of the Company.
Claims to be 18. Every person having a claim against the Company shall prefer
made the
Commis-
such claim before the Commissioner within thirty days from the specified
sioner. date:
Provided that if the Commissioner is satisfied that the claimant was
prevented by sufficient cause from preferring the claim within the said
period of thirty days, he may entertain the claim within a further period of
thirty days and not thereafter.
19. The claims arising out of the matters specified in the Schedule
shall have priorities in accordance with the following principles:—
(a) Category I shall have precedence over all other categories
and Category II shall have precedence over Category III, and
so on;
(b) the claims specified in each of the categories shall rank
equally and be paid in full, if the amount is insufficient to
meet such claims in full, they shall abate in equal proportions
and be paid accordingly;
(c) the question of discharging any liability with regard to a
matter specified in a lower category shall arise only if a
surplus is left after meeting all the liabilities specified in the
immediately higher category.
Priority of
claims.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter Ill.—Commissioner of Payments.—Sections 20, 21.)
20. (1) On receipt of the claims made under section 18, the
Commissioner shall arrage the claims in the order of priorities specified
in the Schedule and examine the same in accordance with such order
of priorities.
(2) If, on examination of the claims, the Commissioner is of the
opinion that the amount paid to him under this Act is not sufficient to meet
the liabilities specified in any lower category, he shall not be required to
examine any claim in respect of such lower category.
21. (1) After examining the claims with reference to the priorities
set out in the Schedule, the Commissioner shall fix a date on or before
which every claimant shall file the proof of his claim.
(2) Not less than fourteen days' notice of the date so fixed shall be
given by advertisement in such issue of any daily newspaper in the English
language and in such issue of daily newspaper in such regional language
as the Commissioner may consider suitable, and every such notice shall
call upon the claimant to file the proof of his claim with the Commissioner
within the time specified in the advertisement.
(3) Every claimant who fails to file the proof of his claim within the
time specified by the Commissioner shall be excluded from the
disbursements made by the Commissioner.
(4) The Commissioner shall, after such investigation as may, in his
opinion, be necessary and after giving the Company an opportunity of
refuting the claim and after giving the claimant a reasonable opportunity
of being heard, by order in writing, admit or reject the claim in whole or
in part.
(5) The Commissioner shall have the power to regulate his own
procedure in all matters arising out of the discharge of his functions,
including the place or places at which he will hold his sittings and
shall, for the purpose of making any investigation under this Act, have
5 of 1908.
the same powers as are vested in a civil court under the Code of Civil
Procedure, 1908, while trying a suit, in respect of the following
matters:—
(a) the summoning and enforcing the attendance of any witness
and examining him on oath;
(b) the discovery and production of any document or other
material object producible as evidence;
(c) the reception of evidence on affidavit;
(d) the issuing of any commission for the examination of
witnesses.
Examination
of claims.
Admission
or rejection
of claims.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
Disburse-
ment of
money by
Commis-
sioner to
claimants.
Disburse-
ment of
amounts to
the
Company
and
possession
of certain
machinery,
equipment,
etc.
Undisbursed
or unclaimed
amount to be
deposited to
the general
revenue
account.
(Chapter VI.—Commissioner of Payments.—Sections 22-24.)
(6) Any investigation before the Commissioner shall be deemed to be
a judicial proceeding within the meaning of sections 193 and 228 of the
Indian Penal Code and the Commissioner shall be deemed to be a civil
court for the purposes of section 195 and Chapter XXVI of the Code of
Criminal Procedure, 1973.
(7) A claimant who is dissatisfied with the decision of the Commis-
sioner may prefer an appeal against the decision to the principal civil
court of original jurisdiction within the local limits of whose jurisdiction
the registered office of the Company is situated:
Provided that where a person who is a Judge of a High Court is
appointed to be the Commissioner, the appeal shall lie to the High Court
at Calcutta and such appeal shall be heard and disposed of by not less
than two Judges of the High Court.
22. After admitting a claim under this Act, the amount due in respect
of such claim shall be paid by the Commissioner to the person or persons
to whom such amount is due, and, on such payment, the liability of the
Company in respect of such claim shall stand discharged.
23. (1) If, out of the moneys paid to him in relation to the under-
takings of the Company, there is a balance left after meeting the liabilities
in accordance with the priorities specified in the Schedule, the Commis-
sioner shall disburse such balance to the Company.
(2) Where any machinery, equipment or other property has vested
under this Act in the State Government or the existing, or new, Government
company, as the case may be, but such machinery, equipment or other
property does not belong to the Company, it shall be lawful for the State
Government or the existing, or new, Government company, as the case
may be, to continue to possess such machinery, equipment or other
property on the same terms and conditions under which they were
possessed by the Company immediately before the appointed day.
24. Any money paid to the Commissioner which remains un-
disbursed or unclaimed on the date immediately preceding the date on
which the office of the Commissioner is finally wound up shall be
transferred by the Commissioner to the general revenue account of the
State Government; but a claim to any money so transferred may be
preferred to the State Government by the persons entitled to such pay-
ment and shall be dealt with as if such transfer had not been made, and the
order, if any, for the payment of the claim shall be treated as an order for
the refund of the revenue.
45 of 1860.
2 of 1974.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter VII. Miscellaneous.—Sections 25-27.)
CHAPTER VII
Miscellaneous
25. The provisions of this Act shall have effect notwithstanding
anything inconsistent therewith contained in any other law for the time
being in force or in any instrument having effect by virtue of any law other
than this Act, or in any decree or order of any court, tribunal or other
authority.
26. Every contract entered into by the Company in relation to its
undertakings for any service, sale or supply, and in force immediately
before the appointed day, shall, on and from the expiry of one hundred and
eighty days from the date of publication of this Act in the Official Gazette,
cease to have effect unless such contract is, before the expiry of the said
period ratified in writing by the State Government or, as the case may
be, the existing, or new, Government company, and in ratifying such
contract, the State Government or, as the case may be, the existing, or
new Government company may make such alterations or modification
therein as it may think fit:
Act to have
overriding
effect.
Contracts to
cease to
have effect
unless
ratified by
the State
Government
or existing,
or new,
Government
company.
Provided that the State Government or, as the case may be, the
existing, or new, Government company shall not omit to ratify a contract
and shall not make any alteration or modification therein—
(a) unless it is satisfied that such contract is unduly onerous or
has been entered into in bad faith or is detrimental to the
interest of the State Government or, as the case may be, such
Government company; and
(b) except after giving the parties to the contract a reasonable
opportunity of being heard and except after recording in
witing its reasons for its refusal to ratify the contract or for
making any alteration or modification therein.
27. Any person, who—
Penalties.
(a) having in his possession, custody or control any property
forming part of the undertakings of the Company wrongfully
withholds such property from the State Government or the
existing, or new, Government company, as the case may be,
or any person or body of persons authorised by that
Governemnt or existing, or new, Government company, or

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act
(Chapter VII.—Miscellaneous.—Section 28.)
(b) wrongfully obtains possession of, or retains, any property
forming part of any undertaking of the Company or wilfully
withholds or fails to furnish to the State Government or, as the
case may be, the exisiing, or new, Government company or
any person or body of persons authorised by that Government
or Government company, any document relating to such
undertaking which may be in his possession, custody or
control or fails to deliver to the State Government or, as the
case may be, the exisitng, or new, Government company or
any person or body of persons authorised by that Government
or existing, or new, Government company, any assets, books of
account, registers or other documents in his possession, custody
or control relating to the undertakings of the Company, or
(c) wrongfully removes or destroys any property forming part of
the undertakings of the Company or prefers any claim under
this Act which he knows or has reason to believe to be false
or grossly inaccurate,
shall be punishable with imprisonment for a term which may extend to two
years, or with fine which may extend to ten thousand rupees, or with both.
Offences by
companies.
28. (1) Where an offence under this Act has been committed by a
company, every person who, at the time the offence was committed, was
in charge of, and was responsible to, the company for the conduct of the
business of the company, as well as the company, shall be deemed to be
guilty of the offence and shall be liable to be proceeded against and
punished accordingly:
Provided that nothing contained in this sub-section shall render any
such person liable to any punishment, if he proves that the offence was
committed without his knowledge or that he had exercised all due
diligence to prevent the commission of such offence.
(2) Notwithstanding anything contained in sub-section (1), where any
offence under this Act has been committed by a company and it is proved
that the offence has been committed with the consent or connivance of, or
is attributable to any neglect on the part of, any director, manager, secretary
or other officer of the company, such director, manager, secretary or other
officer shall be deemed to be guilty of that offence and shall be liable to be
proceeded against and punished accordingly.
Explanation.—For the purposes of this section,
(a) "company" means any body corporate and includes a firm or
other association of individuals; and
(b) "director", in relation to a firm, means a partner in the firm.

The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
XLIV of 1983.]
(Chapter VII.—Miscellaneous.—Sections 30, 31.)
29. No suit, prosecution or other legal proceeding shall lie against the
State Government or any officer of that Government or the custodian of the
undertakings of the Company or the existing, or new, GovernMent
company or any officer or other person authorised by that Government or
existing, or new, Government company for anything which is in good faith
done or intended to be done under this Act.
30. (1) The State Government may, by notification, direct that all
or any of the powers exercisable by it under this Act, other than the
power conferred by this section or section 31 or section 32, may also
be exercised by such person or persons as may be specified in the
notification.
(2) Whenever any delegation of power is made under sub-section (1),
the person to whom such power has been delegated shall act under the
direction, control and supervision of the State Government.
for carrying out the provisions of this Act.
(2) In particular, and without prejudice to the generality of the
foregoing power, such rules may provide for all or any of the following
matters, namely:—
(a) the time within which, and the manner in which, an intimation
referred to in sub-section (3) of section 4 shall be given;
(b) the form and the manner in which, and the conditions under
which, the Custodian or Custodians shall maintain accounts
as required by section 12;
(c) the manner in which moneys in any provident fund or other
fund referred to in section 14 shall be dealt with;
(d) any other matter which is required to be, or may be,
prescribed.
(3) Every rule made by the State Government under this Act shall be
laid, as soon as may be after it is made, before the State Legislature, while
it is in session, for a total period of thirty days which may be comprised in
one session or in two or more successive sessions, and if, before the expiry
of the session immediately following the session or the successive sessions
aforesaid, the State Legislature agrees in making any modifications in the
rules or the State Legislature agrees that the rule should not be made, the
rule shall thereafter have effect only in such modified from or be of
no effect, as the case may be; so, however, that any such modification
or annulment shall be without prejudice to the validity of anything
previously done under that rule.
Protection of
section taken
in good
faith.
Delegation
of powers.
31. (1) The State Government may, by notification, make rules Power to
make rules.

Power to
remove
difficulties.
The Eastern Distilleries (Private) Limited (Acquisition and
Transfer of Undertakings) Act, 1983.
[West Ben. Act XLIV of 1983.]
(Chapter VII.—Miscellaneous.—Section 32.—The Schedule.)
32. If any difficulty arises in giving effect to the provisions of this
Act, the State Government may, by order, not inconsistent with the
provisions of this Act, remove the difficulty:
Provided that no such order shall be made after the expiry of a
period of two years from the date of publication of this Act in the Official
Gazette.
THE SCHEDULE
(See sections 19, 20, 21 and 23.)
Order of priorities for the discharge of the liabilities of
the Company
Pre-take over period
Category I—
Employees' dues on account of unpaid salaries, wages, provident
fund, employees' state insurance contribution and any other amounts due
to employees before the date of taking over of the management of the
undertakings of the Company.
Category II—
Principal amount of secured loans advanced by banks and financial
institutions.
Category III—
Amounts due by way of interest on secured loans referred to in
Category H.
Category IV—
Revenue, taxes, cesses, rates and other dues to the Central and State
Government and local authorities or State Electricity Board.
Category V—
Principal amount of unsecured loans advanced by banks and financial
institutions.
Category VI—
Amounts due by way of interest on unsecured loans referred to in
Category V.
Category VII—
Any other credit availed of for purposes of trade or manufacturing
operations and any other dues.

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