Section 5(2) in Rajasthan Power Sector Reforms Transfer Scheme 2000
(2)The Assets and Liabilities forming part of Transmission Undertakings as set out in Schedule-B shall stand transferred to and vest in RVPN on and from the effective date of transfer without any further act or thing to be done by the State Government or the Board or RVPN or any other person, subject, however, to the terms and conditions of this Scheme.
