Section 14(6) in Karnataka Electricity Reform Act, 1999
(6)A transfer scheme under this section may, amongst others,.-(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, interest in property, rights and liabilities comprised in a specified part of the transferor's undertaking; or(iii)partly in the one way and partly in the other;(b)provide that any rights or liabilities specified or described in the scheme shall be enforceable by or against the transferor, or the transferee, as the case may be;(c)impose on KPTC or any licensee, an obligation to enter into such written agreements with, or execute such other instruments in favour of, any person as may be specified in the scheme;(d)impose on any transferee licensee the obligations to comply with the power procurement and purchase arrangements with KPTC; and(e)make such supplemental, incidental and consequential provisions as transferor licensee considers appropriate including provision specifying the order in which any transfer or transaction is to be regarded as taking effect.
