Section 7(1) in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
(1)The property, rights, liabilities and obligations specified below in respect of the Undertakings shall vest in the Government on the vesting date:-(i)all the fixed assets of the licensee and all the documents relating to the Undertaking:(ii)all the rights liabilities and obligations of the licensee under hire-purchase agreements if any for the supply of materials or equipment made bonafide before the vesting date:(iii)all the rights liabilities and obligations of the licensee under any other contract entered into bonafide upto the vesting date not being a contract relating to the borrowing or lending of money or to the employment of staff tariff for supply of electricity:Provided that the arrears due from the consumers on account of supply of electricity upon the vesting date shall be recoverable by the licensee from the consumers even after the said date.
