Section 35 in The Maharashtra Electricity (Supply) Rules, 1963
35. Particulars of proposed borrowing to be furnished to Government.
- Whenever the Board proposes to borrow any sum for the purposes of the Act. it shall apply to the Government for previous sanction under subsection (1) of section 65 with the following Particulars :-(a)the total amount proposed to be borrowed,(b)the purpose for which the amount is intended to be expended,(c)the circumstances in which the Board has to borrow the amount.(d)a detailed note on the ways and means position of the Board sufficient to justify the need for such borrowing, and(e)any other Particulars which the Government may require the Board specially to furnish.
