Section 10(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)Every licensee shall, unless expressly exempted from the liability by his licence, or by order in writing of the Government, prepare and render to the Government or to such authority as the Government may appoint in this behalf, on or before the prescribed date in each year, an annual statement of accounts of his undertaking made up to such date, in such form and containing such particulars, as may be prescribed in this behalf.
