Section 26 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
26. Arbitration.
(1)Where any dispute arises in respect of any matter specified below, it shall be decided by the Commission in its capacity as an Arbitrator who shall determine-(a)whether any property belonging or any right, liability or obligation attaching to he company vests in the State Government or the Board ;(b)whether any assets forms part of the fixed asset of the company ;(c)whether any contract or hire purchase agreement or other contract has been entered into bona fide relating to the project.(2)Subject to the provisions of this section, the provisions of the Central Arbitration and the Conciliation Act, 1996 (Central Act 26 of 1996) shall apply to all arbitration's under this Act and all awards shall be passed on reasons.
