Section 13 in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999
13. Common Assets [Sections 23 and 55]. - (1) Any Assets, comprising of land and/or buildings, which are under common ownership and/or common use or occupation of more than one Undertaking ('the Common Assets') shall be allocated and/or where appropriate demarcated between such Undertakings. The allocation/demarcation of the Common Assets shall be made by the State Government on the basis of the recommendations made by the Committee constituted under clause 9(1) hereof. The Committee shall make its recommendations within five months from the Effective Date.
(2)The allocation and/or demarcation shall be such that each owner and/or occupant, as the case may be, is allowed free and unhindered access to and utilisation of the areas or portions allocated to or demarcated for it.(3)Until the allocation and/or demarcation is made, as above, the Common Assets shall be continued to be occupied or used by the present occupants.
