Section 20(3) in The U.P. Electricity Reforms Act, 1999
(3)Where the Commission issues any notice under clause (d) of sub-section (1), requiring the licensee to sell the undertaking, it may, by such notice, require the licensee to deliver, and thereupon the licensee shall deliver on a date specified in the notice, the undertaking to the designated purchaser pending the payment of the purchase price of the undertaking :Provided that the purchaser shall pay to the licensee interest at such rate, not less than the Reserve Bank of India, lending rate in force at the time of the delivery' of the undertaking, as the Commission may decide, on the purchase price of the undertaking for the period from the date of delivery' of the undertaking to the date of payment of the purchase price.
