Section 48 in The Orissa State Electricity (Supply) Rules, 1962
48. Closing of transfer book, etc.
(1)The appropriate Registrar, with the approval of the Board and after giving due notice by public advertisement, may close the register of transfers of any class of security for a period not exceeding thirty days immediately preceding the date for the payment of interest on the security.(2)The persons who on the day of closing in accordance with Sub-rule (1) are registered as holders of any security, shall be entitled to the interest next payable thereon.
