Section 7 in Rajasthan Animals and Birds Sacrifice (Prohibition) Act, 1975
7. Vesting of Undertakings.
(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.(2)All the assets specified in sub-section (l)(i) shall vest in the Government free from any debts mortgages or similar obligations of the licensee or attaching to the Undertaking:Provided that such debts mortgages or obligations shall attach to the amount payable under this Act for the assets(3)In the case of an Undertaking which vests in the Government under this Act the licence granted to it under Part II of the Electricity Act shall be deemed to have been terminated on the vesting date and all the rights liabilities and obligations of the licensee under any agreement except those relating to the supply of electricity entered into before that date shall devolve or shall be deemed to have devolved on the Government:Provided that on and from the vesting date the consumers will be governed by the Tariff for supply of Electricity and the General Conditions of Supply of the Board.(4)In respect of any Undertaking to which section 4 applies it shall be lawful for the Government or their authorised representative on and after the vesting date, after removing any obstruction that may be or might have been offered to take possession of the entire Undertaking or as the case may be the fixed assets and of all documents relating to the Undertaking which the Government may require for carrying it on.(5)All the liabilities and obligations other than those vesting in the Government under sub-section (1) and (3) shall continue to be the liabilities and obligations of the licensee after the vesting date.Explanation. - All liabilities and obligations in respect of staff taxes Provident Fund Employees State insurance industrial disputes and all other matters, upto and including the vesting date shall continue to be the liabilities and obligations of the licensee after the vesting date.
