Section 11(e) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(e)the amount, if any, equivalent to the loss sustained by the State Government by reason of any property or rights belonging to the company not having been handed over to the State Government, the amount of such loss being deemed to be the amount by which the market value of such property or rights exceeds the amount payable therefor under this Act together with any income which might have been realised by the State Government, if the property or rights had been handed over on the appointed day ;
