Section 12(3) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(3)The licensee shall also, within such time as may be specified by the State Government or the Board, as the case may be, furnish to then such information and particulars as may be required by the State Government or the Board for determining the book value of the fixed assets of the undertaking at the end of each financial year, and for determining the depreciation in accordance with the schedule to this Act.
