Section 7(1) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(1)Notwithstanding anything to the contrary contained in any other law for the time being in force, the Board shall be entitled to deduct the following amounts from the gross amount payable to the licensee under this Act:-(a)the amount, if any, due from the licensee under any mortgage or charge;(b)the amount, if any, due on account of salary or wages, leave-salary or leave-wages, bonus, gratuity, retrenchment compensation, contribution to provident fund or on similar or other account from the licensee to the employee employed in the affairs of the undertaking immediately before the appointed day;(c)the amount, if any, already paid by the Board to licensee in advance;(d)the amount due, if any, including interest thereon from the licensee to the Board, for energy supplied by the Board before the appointed day;(e)all amounts and arrears of interest, if any, on such amounts due from the licensee to the State Government;(f)the amount, if any, which the Board is entitled to deduct under section 6;(g)the amount of all loans due from the licensee to any financial institution constituted by or under the authority of the State Government and arrears of interest, if any, on such loans;(h)all advances from consumers and prospective consumers and all sums which have been or ought to be set apart to the credit of the consumers fund, in so far as such advances have not been paid by the licensee to the Board;(i)the amount remaining in tariffs and Dividend Control Reserve, Contingencies Reserve, Development Reserve and rebate to consumers account, in so far as such amount has not been paid by the licensee to the Board;(j)the amount, if any, due from the licensee under any debt or obligation:Provided that before making any deduction under this section the licensee shall be given a notice to show cause against such deduction within a period of fifteen days from the date of receipt of such notice.
