Section 10 in The Tinsukia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973
10. Manner of payment of net amount.
(1)The Government shall appoint, by order in writing a person having adequate knowledge and experience in matters relating to accounts, as special officer to-assess the net amount payable under this Act by the Government to the licensee, after making the deduction mentioned in Section 9.(2)The special officer may call for the assistance of such officers and staff of the Government or the Board or the undertaking as he may deem fit, in assessing the net amount payable.(3)The net amount due to a licensee under this Act shall be paid by the Government to the licensee within one year from the vesting date :Provided that this period may be suitably extended by the Government if the licensee fails to furnish or delays the furnishing of accounts, information, particulars or documents as mentioned in Section 12.(4)The net amount payable shall bear interest at 4 per cent per annum from the vesting date :Provided that no interest shall be payable during any extensions of time granted under this proviso to sub-section (3).(5)Where the gross amount payable to the licensee is equal to or less than total amount to be deducted under Section 9, no payment shall be made to the licensee by the Government.
