Section 58(4)(a) in The Indian Electricity Act, 1910

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Union of India - Subsection

Section 58(4)(a) in The Indian Electricity Act, 1910

(a)within fourteen days after the service on him by the licensee of a notice in writing in this behalf, tenders to the licensee a written contract, in a form approved by the State Government, duly executed and with sufficient security, binding himself to take a supply of energy for not less than two years to such amount as will [assure to the licensee at the current rates charged by him, an annual revenue not exceeding fifteen per centum of the cost of the service-line required to comply with the requisition] [Substituted by Act 32 of 1959, Section 40, for "produce, at the current rates charged by the licensee, a reasonable return to the licensee"], and

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Union of India - Subsection

Section 58(4)(a) in The Indian Electricity Act, 1910