Section 11 in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
11. Gross amount.
- The gross amount shall be the aggregate value of the amounts specified below :-(i)the book value of all completed works in beneficial use pertaining to the undertaking and taken over by the State Government (excluding works paid for by consumers) less depreciation calculated in accordance with Schedule II;(ii)the book value of all works in progress taken over by the State Government excluding works paid for by consumers or prospective consumers;(iii)the book value of all stores including spare parts taken over by the State Government and in the case of used stores and spare parts, if taken over, such sum as may be decided upon by the Special Officer;(iv)the book value of all over fixed assets in use on the vesting date and taken over by the State Government less depreciation calculated in accordance with Schedule II;(v)the book value of all plants and equipments existing on the vesting date and taken over by the State Government but no longer in use owing to wear and tear or to obsolescence to the extent such value has not been written off in the books of the licensee less depreciation calculated in accordance with Schedule II;(vi)the amount of cash balance, whether in Bank or otherwise, and value of securities vesting in the State Government under Sections 5 and 6;(vii)the amount due from consumers in respect of every hire purchase agreement less a sum which bears to the difference between the total amount of the instalments and the original cost of the material or equipment, the same proportion as the amount due bears to the total amount of the instalments;(viii)any amount paid in advance by the licensee in respect of any contract the benefit of which is to accrue to the State Government or the Board after the vesting date;(ix)the amount of solatium equal to 10 per cent of the amount assessed under clauses (i) to (iv) above.Explanation. - (1) The book value of any fixed asset mean its original cost and shall comprise;(i)the purchase price paid by the licensee for the fixed asset including the cost of delivery and all charges properly incurred in erecting and bringing the fixed asset into beneficial use as shown in the book of the undertaking; and(ii)the cost of supervision actually incurred but not exceeding fifteen per cent of the amount referred to in paragraph (i)-(2)Where any fixed asset or other property is acquired by the licensee after the expiry of the period to which the latest annual accounts relate, the book value of the fixed asset or such property shall be such sum as may be decided upon by the Special Officer.
