Section 12 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
12. Inventory of assets and information.
(1)The licensee shall, within ninety days from the vesting date or such further time as may be granted by the State Government or the Board, as the case may be, prepare and hand over to them a complete inventory of all the fixed assets belonging to his undertaking and its documents.(2)The licensee shall also prepare the accounts of his undertaking up to the vesting date, get them audited and submit them to the State Government or the Board, as the case may be, within four months from that date or such further time as may be granted by the Government or the Board,as the case may be.(3)The licensee shall also, within such time as may be specified by the State Government or the Board, as the case may be, furnish to then such information and particulars as may be required by the State Government or the Board for determining the book value of the fixed assets of the undertaking at the end of each financial year, and for determining the depreciation in accordance with the schedule to this Act.(4)The licensee shall not destroy any document relating to the undertaking and shall hand over to the State Government or the Board, as the case may be, on vesting date all such documents as are necessary for ascertaining the assets of the undertaking, the rights, liabilities and obligations attaching thereto and for determining the amount payable or deductible in respect of the undertaking under this Act.(5)Where the documents aforesaid have been taken possession of by the State Government or the Board, as the case may be, the licensee or any person authorised by him in this behalf, shall have access to such documents at all reasonable times and shall also be entitled to take copies thereof or extracts therefrom.
