Section 8 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
8. Effect of transactions not bona fide.
- Where the State Government or the Board, as the case may be, is of opinion that any licensee has disposed of any fixed asset whether by way of sale, exchange, gift, lease or otherwise, or has incurred any expenditure, liability or obligation otherwise than in the normal course of events with a view to benefit unduly the licensee or some other person and thereby caused loss to the State Government or the Board as succeeding owners of the undertaking, the State Government or the Board shall be entitled to deduct from the amount payable to the licensee under this Act, an amount which they consider to be the loss sustained by them :Provided that before making such deduction, the licensee shall be given a notice within nine months of the vesting date to show cause against such deduction, within a period of fifteen days from the date of receipt of such notice.
