Section 4(2) in The Esso (Acquisition Of Undertakings In India) Act, 1974
(2)The undertakings referred to in sub-section (1) shall not include the following, namely:--(a)any share held by Esso in the equity capital of Esso Standard or Lube India;(b)any trade mark, and any right of Esso to use any trade mark in India, specified in the First Schedule;(c)all patents and designs registered in India in the name of Esso.
