Section 7 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
7. Apportionment of security [Sections 23 and 55]. - If any Asset transferred to a Transferee is subject to any charge ("the Charged Asset") in favour of a third party for any financial assistance or obligation taken by HVPN or the Board ("the Secured Liability"), then the Charged Asset shall continue to be a security in favour of the concerned third party but only to the extent the Secured Liability shall have been transferred to such Transferee.
