Section 37 in The Maharashtra Electricity (Supply) Rules, 1963
37. Power to reborrow.
- The Board shall have power to borrow money for the purpose of -(a)repaying any money which was previously borrowed by it and which will become due for payment in the immediate future, or(b)repaying the amounts temporarily borrowed by it during the previous 12 months under the provisions of these rules, or(c)replacing the amounts of its current revenues which have been applied towards the repayment of the temporary borrowings made in accordance with these rules :Provided that, the provisions of this rule will not apply to any money borrowed by issue of bonds or any other security in the open market.
