Section 9 in The Gujarat Electricity Supply Undertakings (Acquisition) Act, 1969
9. Deductions from the compensations.
- The State Government shall be entitled to deduct the following sums from the compensation payable under this Act to a licensee:-(a)the amount, if any, already paid in advance by way of compensation;(b)the amount, if any, specified in section 8;(c)the amount due, if any, from the licensee to the Gujarat Electricity Board for energy supplied by the Gujarat Electricity Board before the vesting date;(d)all other amounts and arrears of interest, if any thereon clue from the licensee to the State Government, except loans and arrears from interest, if any, thereon;(e)the amount, if any, equivalent to the loss sustained by the State Government by reason of any property or rights belonging to the undertaking not having been handed over to the State Government, the amount of such loss being deemed to be the market value on the vesting date of such property or right together with any income which might have been realised by the State Government if the property or rights had been handed over on the vesting date.
