Section 33(2) in The Jammu and Kashmir Electricity Act, 2010
(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 coordination relating to Intra-State Transmission System with, -(i)Central Transmission Utility;(ii)other State Governments;(iii)generating Companies;(iv)Regional Power Committees;(v)Authority;(vi)licensees;(viii)any other person notified by the Government in this behalf;(c)to ensure development of an efficient, co-coordinated and economical system of Intra-State transmission lines for smooth flow of electricity from generating stations/HV Sub-Stations to the load centers;(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 Commission under sub-section (2) of section 36, on payment of the transmission charges and a surcharge thereon, as may be specified by the Commission :Provided that such surcharges shall be utilized for the purpose of meeting the requirement of current level cross-subsidy :Provided further that such surcharges and cross-subsidies shall be progressively reduced in the manner as may be specified by the Commission :Provided also that the manner of payment and utilization of the surcharge shall be specified by the 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.
