76. Power of Government to enhance rates, if Board falls to do so.
- If the Board shall, for fifteen days after the receipt by the Chairman of any such requisition from Government, neglect or refuse to submit to Government for approval of such increased rates, Government may by notification increase such rates as they think fit, and such notification shall have the same force as if a new scale of rates to the same effect had been duly framed under Section 70, 71 or 72 and sanctioned and published under Section 73.
