Section 23(6) in Telangana Electricity Reform Act, 1998
(6)A transfer scheme may,-(a)provide for the formation of subsidiaries, joint venture companies or other schemes of division, amalgamation, merger, reconstruction or arrangements;(b)define the property, interest in property, rights and liabilities to be allocated:-(i)by specifying or describing the property, rights and liabilities in question;(ii)by referring to all the property, interest in property, rights and liabilities comprised in a specified part of the transferor's undertaking; or(iii)partly in the one way and partly in the other;(c)provide that any rights or liabilities specified or described in the scheme shall be enforceable by or against the transferor or the transferee;(d)impose on the licensee an obligation to enter into such written agreements with or execute such other instruments in favour of, any other subsequent licensee as may be specified in the scheme;(e)make such supplemental, incidental and consequential provisions as the transferor licensee consider appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect; and(f)provide that the transfer shall be provisional for a specified period.
