Section 14(5) in Rajasthan Power Sector Reforms Act, 1999
(5)The State Government may, after consulting the Corporation (the "transferor licensee") or generating company or companies, or distribution company or companies, as the case may be, require them to draw up a transfer scheme to vest in a further licensee (the "transferee licensee") or any generating companies, or distribution company or companies, any of the functions including distribution and supply function, property, interest in property, rights and liabilities which have been vested in the transferor licensee or generating companies, or distribution company or companies, as the case may be, under this section and publish the same as Statutory Transfer Scheme under this Act. The Transfer Scheme to be notified under this sub-section shall have the same effect as the Transfer Scheme under sub-section (2).
