Section 9(g) in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
(g)all sums paid by consumers by way of security deposit and arrears of interest due thereon on the vesting date, in so far as they have not been paid over by the licensee to the Government, less the amounts which according to the books of the licensee are due from the consumers to the licensee for energy supplied by him before that date;'
