Section 23(5) in The Haryana Electricity Reform Act, 1997
(5)The State Government may, after consulting the Transco (the "transferor licensee") or generating company(ies) 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, and property, interest in property, rights and liabilities which have been vested in the transfer licensee or generating companies, as the case may be, under this section.
