Section 19(3) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(3)Where the Commission issues any notice under sub-section (1) requiring the licensee to sell the undertaking, it may by such notice require the licensee to deliver the undertaking and thereupon the licensee shall deliver on a date specified in the notice, to the designated purchaser pending the payment of the purchase price of the undertaking :Provided that in any such case, the purchaser shall pay to the licensee interest at such rate not exceeding the Reserve Bank leading rate ruling at the time of delivery of the undertaking as the Commission may decide, on the purchase price of the undertaking for the period from the date of delivery of the undertaking to the date of payment of the purchase price.
