Section 4 in The M.P. Electricity (Supply) Finance Rules, 1967
4. Temporary borrowing by the Board.
- The Board may, for the purpose of meeting any current expenditure properly chargeable to revenue, capital or preliminary expenses connected with the raising of money on the issue of bonds, stock or otherwise, such sums as it may require on such terms, conditions and security, and in such form, as may be approved by the Government. The amount so borrowed, together with the interest thereon, shall be repaid within a period of twelve months from the date of the temporary borrowing, or such extended period as the Government may allow.
