Section 4(3) in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
(3)The assets and liabilities of the Transmission undertaking transferred from the Transferor to the Transferee as specified in the Part-II of the Schedule as on the Date of the transfer provided under clause 2(f)(e) and shall be adjusted to reflect the actual value on finalization and audit of accounts of the Transferor.
