Section 5 in The Orissa Electricity Reform (Transfer of Assets, Liabilities, Proceedings and Personnel of Gridco to Distribution Companies) Rules, 1998
5. Rights and obligations of third parties restricted.
- Except as provided otherwise in the Act or in these rules in regard to a Distribution Undertaking transferred to a Distco, the rights and obligations of all persons from the Appointed Date shall be restricted to the relevant Distco to whom they are transferred and notwithstanding anything to the contrary contained in any deed, document, instrument, agreement or arrangement which such person has with Gridco, he shall not claim any right or interest against Gridco or any other Distco.
