Section 9(o) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(o)all sums due in respect of any compensation or liability under the Workmen's Compensation Act, 1923, in respect of the death or disablement of any employee unless such licensee, has, under such contract with the insurer as mentioned in Section 15 of the said Act, rights capable of being transferred and vested in the workmen :
