Section 5(9) in Tamil Nadu Electricity (Reorganisation and Reforms) Transfer Scheme, 2010
(9)The transfer value of the fixed Assets forming part of Schedules A, B and C of the respective Transferees have been done at book values excluding the land which was revalued based on the guideline value resulting into Revaluation Reserve of Rs. 6868.70 Crores adjusted against the accumulated loss of the Board. However, within the provisional period specified in clause 9 of this Scheme, the final transfer value of the Fixed Assets shall be determined keeping in view the revenue potential of such assets as per section 131 of the Act and shall be determined and effected as if done before the First day of November 2010.
