On the face of it it is apparent that no right is acquired by the appellants or no right has accrued to them or can accrue to them under Section ... of the Act unless any such right is conferred on the appellants by any other law in force There is no plea that other than the SFC Act any other law confers any additional right on the appellants A mere right to take advantage of an enactment without any act done towards availing of that right cannot be deemed a right accrued