Section 4 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
4. Grant of Licence.
(1)The licensee who is seeking licence shall upon the establishment of the Commission, place this licence before the Commission for a Transmission and Bulk Supply Licence which shall be deemed to constitute an application under Section 15 (1) of the Act.(2)Before the commencement of the licence the State Government and thereafter the Commission may add, alter or substitute any of the conditions contained in this licence with prior consultation with the Licensee during the term of this licence.
