Section 6(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(4)Notwithstanding anything herein-above contained, the Government may waive its option to purchase and enter into an agreement with the licensee for the working by him of the undertaking until the expiration of the next subsequent period referred to in sub-section (1), upon such terms and conditions as may be stated in the agreement.
