Section 10 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
10. Manner of payment of net amount.
(1)The State Government or the Board, as the case may be, shall appoint, by order in writing, a person having adequate knowledge and experience in matters relating to the technical matters and statutory accounts, as Special Officer to assess the net amount payable under this Act by the State Government or the Board, as the case may be, to the licensee, after making the deduction mentioned in Section 9.(2)The Special Officer may call for the assistance of such officers and staff of the State Government or the Board or the undertaking, as he may deem fit, in assessing the net amount payable.(3)The State Government or the Board, as the case may be, shall pay or tender payment of, the amount to be determined in accordance with this Act as soon as possible together with interest on such amount from the date of vesting to the date of payment or tender of payment as aforesaid at the rate of one per centum over the average of the Reserve Bank rates between the said dates :Provided that the State Government or the Board, as the case may be, shall not be liable to pay interest on the amount payable for the period of delay if the licensee fails to furnish or delays the furnishing of documents, information, particulars or documents as mentioned in Section 12.(4)Where the gross amount payable to the licensee is equal to or less than the total amount to be deducted under Section 9, no payment shall be made to the licensee by the State Government or the Board, as the case may be.
