Section 6(1) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
(1)Subject to paragraph 6 (2) the licensee shall supply to the State Government or Commission in the manner and at the times specified by the State Government or Commission, such information as the State Government or Commission may consider necessary in respect of the conditions or as it may require for the purpose of performing its functions and duties under the provisions of the Act.
