Section 9 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
9. Deduction from the gross amount.
- The Government shall be entitled to deduct the following sums from the gross amount payable under this Act to the licensee, namely:-(a)the amount, if any, already paid in advance;(b)the amount, if any, which the Government are entitled to deduct under section 8,(c)the amount due, if any, including interest thereon, from the licensee to the Board, for energy supplied by the Board before the appointed day;(d)all amounts and arrears of interest, if any, thereon, due from the licensee to the Government,(e)the amount of all loans due from the licensee to any financial institutions constituted by or under the authority of the Government and arrears of interest, if any, thereon,(f)all sums paid by consumers by way of security deposit and arrears of interest due thereon on the appointed day in so far as they have not been paid over by the licensee to the Government less the amounts which according to the books of the licensee are due from the consumers to the licensee for energy supplied by him before that date;(g)all advances from consumers and prospective consumers, and all sums which have been or ought to be set aside to the credit of the consumer's fund, in so far as such advances of sums have not been paid over by the licensee to the Government;(h)the amount remaining in Tariffs and Dividends Control Reserve, Contingencies Reserve, and the Development Reserve in so far as such amounts have not been paid over by the licensee to the Government(i)the amount, if any, relating to debts, mortgages or obligations as mentioned in the proviso to sub-section (2) of section 4.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.
