Section 9(e) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(e)the amount, if any, equivalent to the loss sustained by the State Government or the Board as the case may be,by reason of any property or rights belonging to the undertaking not having been handed over to the State Government, or the Board, as the case may be, the amount of such loss being deemed to be the amount which might have been realised by the State Government or the Board, as the case may be, if the property or rights had been handed over on the vesting date;
