Section 23(6) in The Haryana Electricity Reform Act, 1997
(6)A Transfer scheme may :-(a)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, rights and liabilities in question;(iii)partly in the one way and partly in the other;(iv)provide that in case of transfer scheme made for distribution the property, interest in property, rights and liabilities could be allocated either to a wholly State owned undertaking or a Joint Venture Company.(b)provide that any rights or liabilities specified or described in the scheme shall be enforceable by or against the transferor or the transferee;(c)impose on any 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; and(d)make such supplemental, incidental and consequential provisions as the transferor licensee considers appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect.
