The Nagaland Forest Product Limited (Acquisition of Shares) Act, 1982

THE NAGALAND FOREST PRODUCTS LIMITED 
 
(ACQUISITION OF SHARES) ACT, 1982 
 
(NAGALAND ACT NO. 5 OF 1982) 
 
(Received the assent of the President of India on 25th April, 1982) 
 
(Published in the Nagaland Gazette Extraordinary dated 
 
19th May, 1982) 
 
An 
 
Act 
 
 to provide for the acquisition of certain shares of the Nagaland Forest Products Limited in the public interest 
with a view to securing the proper management of the affairs of the Company and development of the 
production of goods which are vital to the needs of the State of Nagaland and for matters connected therewith 
or incidental thereto. 
 
 WHEREAS Messrs Nagaland Forest Products Limited are engaged in the manufacture and 
production of Plywood, black boards, particle boards, chip boards, decorative boards, paper boards 
comprequeted wood, laminates flush doors, furniture which are vital to the needs of the general public; - 
 
 AND WHEREAS the State Government have also invested considerable funds in the share capital of 
the Company. 
 
 AND WHEREAS such acquisition is for giving effect to the policy of the State towards securing the 
principle specified in clause (b) of article 39 of Constitution as the ownership and control of the material 
resources of the community, would by reason of such acquisition became vested in the State and thereby so 
distributed as best sub-serve the common good; 
 
 AND WHEREAS it is expedient in the public interest that shares of the Nagaland Forest Products 
Limited should be acquired other than those held by the State Government or its nominees; 
 
 AND WHEREAS further investment of large sums of money is necessary for the maintenance and 
development of the production of the undertakings of the Company and incidentally for securing the proper 
management of the affairs of the Company;  
 
  AND WHEREAS it is also necessary in the public interest to take over immediately management arid 
effective control of the affairs of the Company as incidental to such acquisition to achieve the objectives 
aforementioned; 
 
  AND WHEREAS instructions from the President of India have been obtained to introduce the Bill in the 
Nagaland Legislative Assembly. 
 
It is hereby enacted in the thirty three year of the Republic of India as follows 
Chapter 1 
 
PRELIMINARY 
 
Short Title and Commencement 
  1.  (1)  This Act, may be called the Nagaland Forest Products Limited (Acquisition  
    of Shares) Act. l982. 
 (2)  It shall be deemed to have come into force on the 17th day of December, 1981. 
 
Definitions 
2. In this Act unless the context otherwise requires 
(a) “appointed day” means the 17th day of December, 1981 being the day on which the 
   Nagaland Forest Products Limited (Acquisition of Shares) Ordinance, 1981 came  
  into force. 
(b)  “Commissioner means the Commissioner of Payments appointed under section 6. 
1 of 1956 
(c)  “Company” means Nagaland Forest Products Limited, being a Company within the 
meaning of the Companies Act. 195(i and having its registered office at Tijit in the 
State of Nagaland. 
(d)  “notification” means a notification published in the official Gazette 
           1 of 1956 
       (e)  “shareholder” means-i a person who immediately before the appointed day was  
registered by the Company as the holder of any share and includes his legal repre-
sentatives, or (ii) a person who, before the appointed 
 
day had lodged with the Company a proper instrument of transfer of any share in the form 
prescribed under section 108 of the Companies Act. 1956, and executed in accordance with the 
provisions of that section, of (iii) a person who, claims under a proper instrument of transfer of any 
share in the form prescribed under section 108 of the Companies Act 1957, and delivers such 
instruments to the Commissioner, duly executed, on or before such date as the State Government 
may, by notification, specify in this behalf’. 
1 of 1956 
   (f) “specified date” means such date as the State Government may, for the purpose of  
any provision of this Act, by notification, specify and different dates may be specified 
for different provisions of this Act. 
1 of 1956 
   (g) 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. 
 
 
 
 
 
 
 
 
 
 
Chapter II 
ACQUISITION OF SHARES OF THE COMPANY 
 
Transfer and Vesting of shares of the Company in the State 
Government 
3. (1)   On the appointed day, all shares of the Company other than the shares already held by the 
  Government or its nominees in the Company shall, by virtue of this Act, stand transferred to, 
and vested in the State Government. 
 (2) The State Government shall he deemed on and from the appointed day, to have been 
  registered in the Register of members of the Company as the holder of each share which 
stands transferred to, and vested in it by virtue of the provisions of sub-section (1). 
(2) All the shares which have vested in the State Government under sub-section (1), shall by force 
of such vesting, be freed and discharged of all trusts, liabilities, obligations, mortgages, 
charges, liens and other emcumhrances affecting them, and any attachment injunction or any 
decree or order of the court, tribunal or Other authority restricting the use of such shares in any 
manner, shall be deemed to have been withdrawn 
 (4) For the removal of doubts, it is hereby declared that the provision of sub-sections (1) and (2) 
shall not be deemed to affect 
(a) any right of the Company subsisting immediately before the appointed day, against 
any shareholder to recover from such shareholder any sum of money on the ground 
that the shareholder has not paid or credited to the Company the whole or any part of 
the value of the shares held by him, or any other ground whatsoever, or 
(b) any right of the shareholder subsisting, immediately before the appointed day  
against this Company to receive any divident or other payment due from the 
Company. 
 
Interim Management 
4. (1)  On the appointed day or immediately thereafter, the State Government or any officer or  
officers authorised in that behalf by the Government shall be entitled to take over all assets, 
books of accounts, registers and also documents relating to the Company from the persons in 
charge of management of the Company immediately before the vesting the shares and all such 
person should be bound to deliver the same to the State Government or the officer or officers 
authorised in that behalf and said officer or officers, for that purpose, shall be entitled to take 
help and assistance of other officers of the State Government as may be considered 
necessary. 
 (2) The State Government, or the officer or officers authorised under sub-section (1), subject to the 
control and direction of the State Government, shall be entitled to run the affairs of the 
Company by taking all necessary steps in that behalf until all necessary steps are taken under 
the provisions of the companies Act, 1956 relating to the Company. 
      (3) Any officer or officers authorised by the State Government under sub-section (1) shall be  
   deemed to be public servants within the meaning of section 21 of the Indian Penal Code. 
(4) The State Government may from time to time issue such directions by general or special order 
as may be considered necessary to exercise effectively the powers under sub-sections (1) and 
(2) above, including opening of account with Banks in the name of the Company, Operation 
thereof any giving of all necessary directions and respect of the existing accounts in the name 
of the Company with Banks and other Financial Institutions including operation thereof. 
 
 
Payment of Amount 
5. (1)  For the transfer to, and vesting in, the State Government, under section 3 of the shares of 
  the Company, there shall be given by the State Government to the shareholders of the 
Company in cash, the amount calculated as the value of such shares in accordance with the 
principles laid down in the Wealth Tax Act. 1957 (Act. 27 of 1957) and the Rules framed 
thereunder for determining the value of unquoted shares as in force on the appointed day and 
in the manner specified in section 7. 
(2) The amount, referred to in sub-section (1), shall carry simple interest at the rate of four  
 percent per annum for the period commencing on the appointed day and ending on the date on 
which payment of such amount is made by the State Government to the Commissioner. 
 
Appointment of Commissioner of Payments 
   6.  (1)  The State Government shall, for the purpose of disbursing the amounts payable to  
 shareholders of the Company under section 5, by notification, appoint a Commissioner of 
payments. 
(2)  The State Government may appoint such other persons as it may think fit to assist the 
Commissioner and there upon 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 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. 
 
 
 
 
 
 
Payment by the State Government to the Commissioner 
7. (1)  The State Government shall, within 30 days from the specified date, pay in cash to the 
    Commissioner for payment to the shareholders of the Company 
   (a) an amount equal to the amount payable under sub-section (1) of section 5, 
   (b) an amount equal to the amount determined under sub-section (2) of section 5, and 
(2) A deposit account shall be opened by the State Government in favour of the  
Commissioner, and every amount paid under this Act to the Commissioner shall be deposited 
by him to the credit of the said deposit account shall be operated by the Commissioner. 
(3) The interest accruring on the amount standing to the credit of the deposit account referred  
   to in sub-section (2) shall ensure to the benefit of the shareholders of the Company. 
 
Claims to be made to the Commissioner 
8. (1)   Every shareholder, having a claim in relation to any share acquired by this Act, shall prefer  
     such claim before the Commissioner within thirty days from the specified date. 
Provided that if the Commissioner is satisfied that the claimant was prevented by sufficient 
cause from preferring the claim within the period of thirty days, he may entertain the claim 
within a further period of thirty days and not thereafter. 
(2)  Every shareholder of a preference share shall have a preferential claim with regard to the 
amount paid by the State Government to the Commissioner. 
 
Examination of Claims 
9.  On receipt of the claims made under section 8, the Commissioner shall examine the claims in 
relation to each share. 
10.  (1) After examining the claims, the Commissioner shall fix a certain date or before which very 
claimant shall file the proof of his claim or be excluded from the benefit of disbursements made 
by the Commissioner. 
 (2)  Not less than fourteen days notice of the date so axed shall be give by advertisement in one 
issue of the newspaper in the English 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, 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 place at which he will hold his 
sittings and shall, for the purpose of making an investigation under this Act, have 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 matter, namely : — 
   (a) the sumoning 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 affidavits; 
 (d) the issuing of any commission for the examination of witnesses. 
45 of 1860 2 of 1974 
  (6) Any investigation before the Commissioner shall be deemed to be a judicial proceeding  
 within the meaning of section 193 and 228 of the Indian Penal Code and the Commissioner 
shall be deemed to be a civil court for the purposes of section 345 and Chapter XXVI of the 
code of Criminal Procedure 1973. 
 (7) A claimant, who is dissatisfied with the de isbn of the Commissioner, may prefer an appeal 
against the decision to the principal civil court of original jurisdiction within the local limits of 
whose jurisdiction the Company is situated. 
 
 
 
Disbursement of money by the Commissioner to claimants 
11.  (1)  After admitting a claim under this Act, the amount due in respect of each share  
 acquired by virtue of this Act, shall be paid by the Commissioner to the person or 
persons to whom such sums are due, and such payment, the liability of the State 
Government in respect of the share so acquired, shall stand discharged. 
(2) The Commissioner shall also apportion amongst the shareholders, the amount paid  
 to him by way of interest under sub- section (3) of section 7, and such apportiofl ment 
shall be made on the basis of the amount due to each shareholder. 
UndisbUrSed or unclaimed amount to be deposited to general revenue account 
     12. Any money paid to the Commissioner which remain undisbursed or unclaimed on the date  
 immediately preceeding the date on which the office of the Commissioner is finally wounded up,  shall 
be transferred by the Commissioner before 
- his office is finally wounded up 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 person entitled to such 
payment and shall be dealt with as if such transfer had not been made, the order, if any, for payment of 
the claim being treated as an order for the refund of revenue. 
Power of inspection 
    13. For the purposes of ascertaining whether any person claiming payment under this Act is a  
           shareholder, the Commissioner shall have the right to 
  (a) require any person having the possessiOns to custody or 
    control of any register or record of the Company, to 
    produce such register or record before the Commissioner, 
  (b) require any person to make any statement or furnish any 
    information which may be required by the CommiS5i0fle1~ 
 
Power of Commissioner to enquire into disputes as to amount 
14. Where there is any dispute as to the person or persons who are entitled to any amount payable under 
this Act. (including any dispute as to who are the legal representatives of any deceased claiment to the 
amount), the Commissioner may, after making such enquiry as he may deem fit, make the payment to 
such person as appears to him to be best entitled to receive the amount: 
 Provided that if the Commissioner is unable to determine as to who is the person entitled to the amount and 
considers that the matters could more appropriately be dealt with by the principal civil court of original 
jurisdiction within the local limits of whose jurisdiction the registered office of the Company is situated, he 
may refer such dispute to the said-court, whose decision thereon shall be final; 
 Provided further that nothing contained herein shall effect the liability of any person, who may receive the 
whole or any part of the amount allowed under this Act to pay the same to the person lawfully entitled 
thereto. 
Deposit of amount in court 
15. Where any dispute has been referred under section 14 by the Commissioner to the civil court referred to 
therein he shall deposit the amount in that court. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Chapter III 
 
           MISCELLANEOUS 
 
Act, have over riding effect 
    16. The provisions of this Act shall have effect not withstanding anything inconsistent therewith contained in 
any law, other than this Act, or in any instrument having effect by virtue of any law, other than this Act 
Penalties 
    17. If any person: 
  (a) makes any claim for any payment under this Act knowing or having reason to believe that  
   such claim is false or without any basis; 
(b)        when required under this Act so to do: 
 
 
 
 
(i) omits or fails to produce any register or record of the Company; or 
 (ii) makes any statement or furnishes any information which is false in any material          
particular and which he knows or believes to be false or does not believe to be true; or 
(c) makes any such statement as aforesaid in any book, account, record, register, return or  
other documents, he shall be punishable with imprisonment for a term, which may extend to 
two years, or with fine which may extend to two thousand rupees or with both. 
 
Offences by Companies 
18. (i) 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, Company for the 
conduct of the business of 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. 
(ii) Notwithstanding anything contained in sub-section (1) where any offence under this Act 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, 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. 
 
Contracts to continue unless terminated by State Government 
19. (i) Every contract, entered into for any service, sale or supply in India and in force immediately before 
the appointed day shall, unless terminated under sub-section (2), within a period of five years from 
the appointed day, continue to be of full force and effect against or in favour of the State 
Government or as the case may be, the successor Government Company. 
(ii) The State Govenunent may, if it is satisfied that any contract referred to in sub-section (1) is 
unduly onerous or has been entered into a bad faith or is determined to the interests of tha 
Government or the successor Government Company; as the case may be by order in writing, 
either terminate such contract or make such alterations or modifications therein, as it may think fit. 
 Provided that the State Government shall not terminate any contract or make any alteration or modification 
therein except after giving to the parties to the contract, a reasonable opportunity of being heard and except 
after recording in writing, its reasons for such termination, alteration or modification, as the case may be. 
 
Duty to deliver possession of property of Company and documentsrelating to Company 
    20. Any person who has in his possession, custody or under his control any property of or any books, 
documents or other papers relating to the property and assets of the Company, including any letters, 
memorenda, notes or other communications between him and the Company, shall be liable to account 
for the said property, books, documents and other papers (including such letters, memoranda, notes or 
other communications) to the Company and shall deliver them up to the Company or to such other 
person as may be authorised for the purpose by the Company. 
 
Powers of Inspection 
21. (i) For the purpose of ascertaining whether any property is the property of the Company or for any 
purpose mentioned in this Act or the rules made thereunder, any person of the rank of Under 
Secretary and above and authorised by the State Government in this behalf shall have the right to: 
(a) enter and inspect any premises, 
(b) require any person having the possession, custody or control of any register or record of the 
Company to produce such register or record, 
(c) record the occupier of any property belonging to or claimed to be the property of the Company, 
to submit to the person so authorised such accounts, 
books or other documents or to furnish to him suchinformation as he may reasonably think 
necessary; and 
(d) examine any person having control of, or employed in connection with the Company and 
require him to make any Statement touching the affairs of the Company. 
 
 
45 of 1860 
(ii) Any person authorised by the State Government under sub- section (1) shall be deemed to  
 be a public servant within the meaning of section 21 of the Indian Penal Code. 
 
Power to remove difficulties 
20. If any difficulty arises in giving effect to the provisions of this Act, the State Government may, by order 
as occasion requires, do anything (not inconsistent with the provisions of the Act) which appears to it to 
be necessary for the purpose of removing the difficulty: 
 
Provided that no such order shall be issued after the expirationof two years from the appointed day. 
Protection of action taken in good faith 
23. No suit, prosecution or other legal proceeding shall lie against the State Government or any of its 
officers or other employees for anything which is in good faith done or intended to be done under this 
Act. 
Limitation of cognizance of offences 
24. No court shall take cognizance of any offence punishable under this Act, except with the previous 
sanction of the State Government in this behalf. 
Power to make rules 
25.  (i) The State Government may, by notification, make rules to carry out provisions of the Act. 
(ii) Every rule made under this Act shall be laid as soon as maybe after it is made, before the 
Legislative Assembly while it is in session for a total period of fourteen days, which may be 
comprised in one sessions, and if before the expiry of the session in which it is so laid or the 
session immediately following the Legislative Assembly 
 
  make any modification in the rule or decide that the rule should not be issued, the rule shall 
thereafter have effect only in such modified form or be of no effect, as the case may be, 
however, that any such modification or annulment shall be without prejudice to the validity 
of anything previously done under that rule. 
Repeal and savings 
26.   (i)   The Nagaland Forest Products Limited (Acquisition of Share) Ordinance, 1981 is  
   hereby repealed. 
   (ii) Notwithstanding such repeal anything done or any action taken induding any order made,  
notifications issued or directions given under the Ordinance so repealed shall be deemed to 
have been done, taken, made, issued or given as the case may be under the corresponding 
provisions of this Act. 
 
 

‹ Prev All Nagaland acts Next ›