Section 8(4) in The Berhampore Electric Supply Company Limited (Undertaking) Acquisition Act, 1981.
(4)The dispute in the determination of the net amount payable to the licensee under sub-section (1) may include any of the following matters-(a)Whether any property belonging, or any right, liability or obligation attaching, to the undertaking vests under section 3?(b)Whether any fixed asset forms part of the undertaking?(c)Whether any hire-purchase agreement or other contract has been entered into bona fide or not?(d)What was the value of the undertaking on the appointed day?(e)What amount, if any, is due from the licensee to the employee under clause (6) of sub-section (1) of section 7 on adjustment of the amount, if any, due from such employee to the licensee immediately before the appointed day?(f)What amounts, if any, have to be deducted under this Act from the gross amount payable to the licensee?
