Section 4(9) in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
(9)The transfer and vesting of the Transmission Undertaking in terms of this Scheme shall take effect on the date of the transfer notified for the purpose under clause 2(1)(e), notwithstanding that the opening balance-sheets of the Transferee are subject to finalization of accounts of the Transferor as on the date of the transfer, audit and adjustment of the actual values.
