Section 59(2) in The Electricity (Supply) Act, 1948
(2)[ In specifying [any higher percentage] [Substituted by Act 23 of 1978, Section 8 (w.e.f. 3.6.1978). ][under sub-section (1), the State Government shall have due regard to the availability of amounts accrued by way of depreciation and the liability for loan amortization and leave-(a)a reasonable sum to contribute towards the cost of capital works; and(b)where in respect of the Board, a notification has been issued under sub-section (1) of section 12-A, a reasonable sum by way of return on the capital provided by the State Government under sub-section (3) of that section and the amount of the loans (if any) converted by the State Government into capital under sub-section (1) of section 66-A.]
