Electricity Act, 2003
21. Vesting of
utility in purchaser.-
Where a utility is
sold under section 20 or section 24, then, upon completion of the sale or on
the date on which the utility is delivered to the intending purchaser, as the
case may be, whichever is earlier--
a.
the
utility shall vest in the purchaser or the intending purchaser, as the case may
be, free from any debt, mortgage or similar obligation of the licensee or
attaching to the utility:
Provided that any
such debt, mortgage or similar obligation shall attach to the purchase money in
substitution for the utility; and
b.
the
rights, powers, authorities, duties and obligations of the licensee under his
licence shall stand transferred to the purchaser and such purchaser shall be
deemed to be the licensee.