Section 5(3) in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
(3)No legal liability for contravention before the appointed day by the undertaking of any provision of law, for the time being inforce, shall be enforceable against the State Government or where the undertaking of the company are directed under Section 6 to vest in the Board, against that Board.
