Section 5(1) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
(1)The licensee shall not on its own account:(a)purchase or otherwise procure electricity or sell or otherwise dispose of electricity to any person other than pursuant to its Transmission and Bulk Supply Business except that the Licensee shall be permitted to enter into arrangements for the purchase of ancillary services; or(b)own, hold any beneficial interest in. or operate, any generating set or other sources of production of power in the area of Transmission and Bulk Supply; except for meeting its emergency power requirements, or(c)own, hold any beneficial interest in, or operate, any facilities for the transmission of electricity in the area of transmission and bulk supply other than pursuant to a licence granted by the State Government, or(d)commence any non-core activity.
