Section 7(2) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980
(2)The market value of the undertaking for the purpose of sub-section (1) shall be deemed to be the value of all lands, buildings, works materials and plant of the licensee suitable to, and used by him, for the purpose of the undertaking, other than service lines or other capital works or any part there of which have been constructed at the expense of consumers, due regard being had to the nature and condition for the time being of such lands, buildings, works, materials and plant and the state of repair thereof and to the circumstance that they are in such position as to be ready for immediate working and to the addition in respect of compulsory acquisition or of goodwill or of any profits which may be or might have been made from the undertaking or of any similar consideration.
