75. Annual Reports, statistics and returns .- [* * *] [(1)] [ Sub-Section (1-A) renumbered as sub-Section (1) by Act 30 of 1966, Section 16 (w.e.f. 16.9.1966).] [* * *] [ The words " Without prejudice to the provisions of sub-Section (1)" omitted by Act 30 of 1966, Section 16 (w.e.f. 16.9.1966).] The Board shall, as soon as may be after the end of each financial year, prepare and submit to the State Government [before such date and in such form as may be prescribed a report giving an account of its activities during the previous financial year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Board in the next financial year; and the State Government shall cause every such report to be laid before the State Legislature as soon as may be after it is received by the State Government.] [ Inserted by Act 30 of 1966, Section 16 (w.e.f. 16.9.1966).]
(2)The Board shall furnish to the State Government at such times and in such form and manner as may be prescribed or as the State Government may direct, such statistics and returns and such particulars in regard to any proposed or existing scheme as the State Government may from time to time require.(3)The Board may at any time by notice in writing require any licensee [or person or agency] [ Substituted by Act 115 of 1976, Section 30 (w.r.e.f. 8.10.1976).] supplying electricity for public or private purposes or generating electricity for his own use to furnish it with such information and accounts relating to such supply or generation and in such form and manner as the notice may specify:[Provided that nothing in this sub-section shall be deemed to empower the Board to require a Generating Company to furnish it with any information or accounts.] [ Inserted by Act 115 of 1976, Section 30 (w.r.e.f. 8.10.1976).][75-A. Annual Reports and accounts of Generating Company.- [* * * *](2)[ A Generating Company shall, as soon as may be after the end of each year, prepare a report giving an account of its activities during the previous year and shall, within six months from the date of closure of the year, forward to the [competent] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][Government, or where there are more than one [competent] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][Government, to all such [competent] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][Governments, the report together with a statement of accounts, in such form and containing such particulars as may be specified by the competent Government or the competent Governments, as the case may be, a copy of the balance-sheet and profit and loss account and the auditor's report, in relation to the accounts of the year aforesaid.(3)[ For the purpose of preparing the statement of accounts referred to in sub-section (2), the depreciation to be provided every year shall be calculated at such rate as may be specified by the Central Government, by notification in the Official Gazette, in accordance with the provisions of section 43-A.] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][* * * ] [ Sub-Section (3-A) omitted by Act 50 of 1991, Section 13 (w.e.f. 15.10.1991). Earlier it was inserted by Act 23 of 1978, Section 18 (w.e.f. 3.6.1978).](4)[ The provisions of [sub-section ] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ][(2) shall be in addition to and not in derogation of the provisions contained in the Companies Act, 1956 (1 of 1956), in relation to reports, statement of accounts and other documents required to be prepared or kept or submitted by a company within the meaning of section 3 of that Act.] [Substituted by Act 115 of 1976, Section 31 (w.r.e.f. 8.10.1976). ]
