Section 5(2) in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986
(2)For the removal of doubts, it is hereby declared that:-(a)save as otherwise expressly provided in this Section or in any other Section of this Act, no liability in relation to the textile undertaking in respect of any period prior to the appointed day, shall be enforceable against the State Government or the Corporation;(b)no liability of the owner incurred before the appointed day, for the contravention of any provision of law for the time being in force, shall be enforceable against the State Government or the Corporation.
