Section 11 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
11. Registered user not to do certain things.
- No registered user shall without prior approval of Commission :-(a)Undertake any transaction to acquire by purchase or takeover or otherwise, the utility of any other user; or(b)Merge his utility with the utility of any other user;(c)No user shall at any time assign his registration or transfer his utility or any part thereof by sale, lease, exchange or otherwise without the prior approval of the Commission.
