Section 36 in The Maharashtra Electricity (Supply) Rules, 1963
36. Temporary borrowing by Board.
- The Board may. for the purpose of meeting any current expenditure properly chargeable to revenue or preliminary expenses connected with raising of money by issue of bonds or otherwise, borrow by way of temporary loan or overdraft from any bank or otherwise, such sums as it may require, on such terms, conditions and security, and in such form, as may be approved by the Government. The amount so borrowed, together with the interest thereon, shall be repaid by it from the current revenues within a period of twelve months from the date of the temporary borrowing, or such extended period as the Board may in consultation with the Government determine.
