Section 6(3) in The Electricity (Supply) Act, 1948
(3)An agreement under this section may-(a)make such financial arrangements between the participating State Governments as may be necessary for the purposes of the agreement;(b)provide for consultation between the participating State Governments either generally or with reference to particular matters arising under this Act;(c)generally make such incidental, supplementary or ancillary provisions, not inconsistent with this Act, as may be deemed necessary or expedient for giving effect to the agreement.
