Section 5 in The Futwah-Islampur Light Railway Line (Nationalisation) Act, 1985
5. Owner of the Company to be liable for certain prior liabilities.
(1)Every liability of the Company in respect of any period prior to the appointed day, shall be the liability of the Company and shall be enforceable against it and not against the Central Government.(2)For the removal of doubts, it is hereby declared that,-(a)no liability of the Company in relation to its undertakings in respect of nay period before the appointed day, shall be enforceable against the Central Government;(b)no award, decree or order of any court, tribunal or other authority in relation to the undertakings of the Company passed on or after the appointed day, in respect of any matter, claim or Diaspora, which arose before that day, shall be enforceable against the Central Government;(c)no liability incurred by the Company before the appointed day, for the contravention of any provision of any law for the time being in force, shall be enforceable against the Central Government.
