Section 20 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
20. Arbitration.
(1)Where any dispute arises in respect of any of the matters specified below, it may be referred either by the State Government or the Board, as the case may be,or the licensee to the Central Electricity Authority, constituted under Chapter II of the Electricity (Supply) Act,1948, and the decision of the Central Electricity Authority it shall be final and binding-(a)whether any property belonging, or any right, liability or obligation attaching to the undertaking vesting the State Government or the Board;(b)whether any fixed assets forms part of the undertaking;(c)whether any contract or hire-purchase agreement or other contract referred to in clauses (ii) and (iii) of sub-section (i) of Section 7 has been entered into bona fide or not;(d)whether any agreement to supply electricity entered into by the licensee prior to the vesting date is of the nature referred to in the proviso to sub-section (3) of Section 7 ;(e)whether the gross amount payable to the licensee under Section 6 and the deduction from the gross amount, under Section 9 or the net amount payable under Section 10 has been correctly arrived at in accordance with the provisions of the Act.(2)Subject to the provisions of this section, provisions of the Arbitration Act, 1940 (Act 10 of 1940), shall apply to all arbitration under this Act.
