Section 12(o) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
(o)sums due in respect of any compensation or liability under the Workmen's Compensation Act, 1923 (No. 8 of 1923) in respect of the death or disablement of any employee of the licensee unless such licensee has under such contract with the insurer as mentioned in Section 15 of the said Act, rights capable of being transferred to and vested in the workmen;
