Section 14 in The M.P. Electricity (Supply) Finance Rules, 1967
14. Security for Bonds.
(1)The principal money and interest for which bonds are issued by the Board shall be secured on the covenant of the Board to pay and the principal money and interest secured by any bonds or class of bonds may in addition be charged upon or secured by a trust deed charging the works and all the revenues of the Board or any specific property forming part of those works.(2)Bonds issued by the Board shall be called 'Madhya Pradesh State Electricity Board Bonds' or 'Madhya Pradesh State Electricity Board Mortgage Bonds' or 'Madhya Pradesh State Electricity Board Mortgage Debentures', as the case may require.(3)Bonds and applications for bonds shall be for amounts of one hundred, five hundred (and one thousand rupees or multiples of one thousand rupees) as may be decided by the Board.(4)The principal money secured by a bond shall be repayable at such date within the period determined by the Government as may be specified in the bond.(5)Nothing in this rule shall be construed as prohibiting the Board from redeeming a bond at any time by agreement with the holder of the bond if it thinks fit to do so.
