(2)The functions of the State Transmission Utility shall be–(a)to undertake transmission of electricity through intra-State transmission system;(b)to discharge all functions of planning and co-ordination relating to intra-State transmission system with–(i)Central Transmission Utility;(ii)State Governments;(iii)generating companies;(iv)Regional Power Committees;(v)Authority;(vi)licensees;(vii)any other person notified by the State Government in this behalf;(c)to ensure development of an efficient, co-ordinated and economical system of intra-State transmission lines for smooth flow of electricity from a generating station to the load centres;(d)to provide non-discriminatory open access to its transmission system for use by–(i)any licensee or generating company on payment of the transmission charges; or(ii)any consumer as and when such open access is provided by the State Commission under sub-section (2) of section 42, on payment of the transmission charges and a surcharge thereon, as may be specified by the State Commission:Provided that such surcharge shall be utilised for the purpose of meeting the requirement of current level cross-subsidy:Provided further that such surcharge and cross subsidies shall be progressively reduced *** in the manner as may be specified by the State Commission:Provided also that the manner of payment and utilisation of the surcharge shall be specified by the State Commission:Provided also that such surcharge shall not be leviable in case open access is provided to a person who has established a captive generating plant for carrying the electricity to the destination of his own use.
