Section 4 in Rajasthan Power Sector Reforms Transfer Scheme 2000
4. Classification of Assets etc. into Undertakings.
(1)The Assets and Liabilities vested in the State Government in terms of rule 3 and such other Assets and Liabilities as the State Government considers appropriate but excluding those specified in sub-rule (3) of this rule shall stand classified into:(a)Generation Undertakings as set out in Schedule-A,(b)Transmission Undertakings as set out in Schedule-B,(c)Distribution Undertakings as set out in Schedule-C to E.(2)If the assets under sub-rule (1) above are subject to security documents or arrangements in favour of third parties for any financial assistance or obligation taken by the Board and the liabilities in respect thereof are to be classified in different Undertakings, the State Government, may by order, provide for the apportionment of the liabilities secured by such properties, assets and rights between the different Undertakings and upon such apportionment the security shall be applicable to the apportioned liability only.(3)The liabilities specified in Schedule-F shall not form a part of the liabilities classified as Generation, Transmission and Distribution Undertakings in Schedules-A to E but shall form part of residuary liabilities to be retained by the State Government.
