Section 3(4) in The Indian Electricity (West Bengal Amendment) Act, 1980
(4)The licensee shall, within such period as may be specified in this behalf by the State Government by notification in the Official Gazette, submit to the purchaser or the intending purchaser, as the case may be, a statement containing the following particulars-(a)the amount due under different heads of account to each employee from the licensee,(b)the amount, if any, due to the licensee from each such employee with reason therefor, and(c)the amount due on adjustment to each employee, and shall furnish to each employee a copy of such portion of the statement as relates to such employee.
