Section 14(4) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(4)The Commission constituted under sub-section (1) shall complete the assessment and submit the report within one year from the appointed day :Provided that this period may be suitably extended by the State Government if the company fails to furnish or delays furnishing of accounts, information, particulars or documents as mentioned in Section 15.
