Section 26 in Karnataka Electricity Reform Act, 1999
26. Annual accounts of the licensee.
- Every licensee shall, unless expressly exempted by the licence, prepare and render to the Commission on or before the date in each year specified in the licence an annual statement or statements of accounts of its undertaking and of each separate business unit as specified in the licence made up to such date, in such form and containing such particulars, as may be set out in the licence and it shall be a term of the licence that such statements shall be published in the manner specified by regulations.
