Section 5 in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
5. Payment of amount. -
(1)For the transfer and vesting of the undertaking under section 3, the Board shall pay to the licensee in the manner provided in section 8 an amount determined as hereinafter provided.(2)The gross amount payable to the licensee shall be the market value of the undertaking on the appointed day.(3)The market value of the undertaking shall be deemed to be the value of all lands, buildings, works, materials, fixed assets and plants of the licensee suitable to, and used by him for, the purpose of the undertaking, other than the service lines or other capital works or any part thereof which have been constructed at the expenses of the consumers, due regard being had to the nature and condition for the time being of such lands, buildings, works, materials, fixed assets and plants and the state of repair thereof and to the circumstance that they are in such position as to be ready for immediate working and to the suitability of the same for the purpose of the undertaking, but without any addition in respect of compulsory acquisition or of goodwill or of any profits which may be or might have been made from the undertaking or of any similar consideration.
