Section 6(8) in The M.P. Electricity Reforms First Transfer Scheme Rules, 2003
(8)(a)The transfer to and vesting of the Undertakings to the transferees in terms of these Scheme Rules shall take effect immediately on the date of the transfer as may be notified by the State Government for the purpose notwithstanding that the value of such Undertakings have not been determined and shall be determined at a later date.(b)The value of the assets to be transferred to the Transferees shall be the fair value determined in any one or more of the following basis.(i)Revenue earning potential, or(j)Depreciated replacement value, or(k)Book value(c)The opening balance-sheet of the Transferees may be finalised and notified by the State Government at any time during the provisional period mentioned in Rule 10 of these Scheme Rules.
