Section 10(1) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(1)The Government shall be and shall be deemed always to have been entitled to deduct the following sums from the compensation payable under this Act to a licensee:-(a)the amount, if any, already paid in advance by way of compensation;(b)the amount, if any, specified in section 9;(c)[ the amount, if any, due from the licensee to the Government or the Andhra Pradesh State Electricity Board for energy supplied by them before the vesting date;] [Substituted by Act No.6 of 1972 w.e.f.01.04.1959.](d)all other amounts and arrears of interest, if any, thereon due from the licensee to the Government except loans and arrears of interest, if any, thereon;(e)the amount, if any equivalent to the loss sustained by the Government by reason of any property or rights belonging to the undertaking not having been handed over to the Government, the amount of such loss being deemed to be-(i)in cases where compensation is payable under Basis A or Basis B, the market value on the vesting date of such property or rights, together with any income which might have been realised by the Government if the property or rights had been handed over on the vesting date; and(ii)in cases where compensation is payable under Basis C, the amount by which the market value of such property or rights exceeds the compensation payable therefor under this Act, together with any income which might have been realised by the Government if the property or rights had been handed over on the vesting date.
