Section 19(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)Where an undertaking is sold under sub-section (1), the purchase-shall deposit the purchase price of the undertaking determined in accordance with the application submitted by the purchaser as per the directions of the Commission and the Commission shall have the powers to direct that the outstanding amount of any fine, charge or compensation levied on the licensee in terms of Section 31 of the Act or any other amount due or outstanding from the licensee to the Commission or to any other person as per the orders passed by the Commission be first adjusted out of the amount deposited before releasing the amount to the licensee concerned.
