Section 17 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
17. Determination of commissioner.
(1)The Commissioner shall, so far as may be within six months from the date of the notification under section 16, determine the amount payable by the State Government to the Board for acquisition of the Power Station.(2)In determining such amount, the Commissioner shall take into consideration the value of all assets and properties, pertaining to the Power Station as have vested in the State Government under section 3, and such other matters as may be relevant for the purpose.(3)The amount so determined shall be intimated by the Commissioner to the State Government, whereupon the State Government shall, after deducting the amount owed to it by the Board, make available the balance amount to the Board.
