Section 29(6) in The Electricity Regulatory Commissions Act, 1998
(6)Notwithstanding anything contained in sections 57-A and 57-B of the Electricity (Supply) Act, 1948 (54 of 1948) no rating committee shall be constituted after the date of commencement of this Act and the Commission shall secure that the licensees comply with the provisions of their license regarding the charges for the sale of electricity both wholesale and retail and for conditions and use of their assets or systems in accordance with the provisions of this Act.
