Section 33(1) in The Jammu and Kashmir Electricity Act, 2010
(1)The Government may notify a Government Company or a Corporation as the State Transmission Utility :Provided that the State Transmission Utility shall not engage in the business of trading in electricity :Provided further that the Government may transfer, and vest any property, interest in property, rights and liabilities connected with, and personnel involved in transmission of electricity, of such Transmission Utility, to a company or companies to be incorporated under the Companies Act, 1956 to function as transmission licensee through a transfer scheme to be effected in the manner specified under Part XIII and such company or companies shall be deemed to be transmission licensees under the Act.
