Section 7(g) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(g)all sums paid by consumers by way of security deposit and arrears of interest due thereon on the vesting date in so far as they have not been paid over by the company to the Government, less the sums which according to the books of the company are due from the consumers to the company for electricity supplied by it before the date;
