Section 18 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
18. Duty of licensee to furnish inventory of property vesting in State Government and other information.
(1)The licensee shall within forty-five days from the vesting date or such further period as the State Government may allow in this behalf prepare and furnish to the State Government a complete inventory in such form as may be prescribed of all the properties vested in the State Government under Section 5 and specified in Section 6.(2)The licensee shall also write up the accounts of his undertaking up to the vesting date, get them audited and submit them to the State Government or the Board within four months from the said date or such further period as the State Government or the Board, may allow in this behalf.(3)The licensee shall also within such time as may be specified by the State Government or the Board furnish to them such documents, information and other particulars as may be required by the State Government or the Board.(4)Where the documents aforesaid have been taken possession of by the State Government or the Board, the licensee or any person authorised by him in this behalf, shall have access to such documents at all reasonable times and shall also be entitled to take copies thereof or extracts therefrom.(5)If the State Government or the Board, after making such enquiry as it may deem fit, is satisfied that the inventory furnished by the licensee is not correct, it may modify the inventory.(6)The State Government or the Board shall submit a copy of the inventory received by it under sub-section (1) and a copy of the inventory as modified by it before the Special Officer.
