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State of Kerala - Section

Section 10 in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980

10. Manner of payment of net amount.

(1)The Government shall appoint, by order in writing, a person having adequate knowledge and experience in matters relating to accounts, as Special Officer to assess the net amount payable under this Act by the Government to the licensee, after making the deductions mentioned in section 9.
(2)The Special Officer may call for the assistance of such officers and staff of the Government or the board or the undertaking as he may deem fit in assessing the net amount payable.
(3)The net amount due to a licensee under this Act shall be paid by the Government to the licensee within one year from the appointed day.
(4)The net amount payable shall bear interest at four per cent per annum from the appointed day.
(5)Where the gross amount payable to the licensee is equal to or less than the total amount to be deducted under section 9, no payment shall be made to the licensee by the Government.