21. Powers of Board in relation to water-power .- [The Board or a Generating Company may], with the previous approval of the State Government, take such measures as [in the opinion of the Board or the Generating Company, as the case may be,] [Substituted by Act 115 of 1976, Section 13, for " The Board may" and " in the opinion of Board" , respectively (w.r.e.f. 8.10.1976). ] are calculated to advance the development of water-power in the State, and may organise and carry out power and hydrometric survey work and cause to be made such maps, plans, sections and estimates as are necessary for any of the said purposes [and in such manner as the Authority may, from time to time, specify] [Inserted by Act 115 of 1976, Section 13 (w.r.e.f. 8.10.1976). ]:
Provided that, where any such measures relate to a source of water-power already operated upon by a licensee under a license, the Board shall give the licensee notice of such measure and an opportunity to be heard on any representations he may desire to make in that behalf and may consider such representation.
