(1)The Central Commission shall discharge the following functions, namely:–(a)to regulate the tariff of generating companies owned or controlled by the Central Government;(b)to regulate the tariff of generating companies other than those owned or controlled by the Central Government specified in clause (a), if such generating companies enter into or otherwise have a composite scheme for generation and sale of electricity in more than one State;(c)to regulate the inter-State transmission of electricity;(d)to determine tariff for inter-State transmission of electricity;(e)to issue licences to persons to function as transmission licensee and electricity trader with respect to their inter-State operations;(f)to adjudicate upon disputes involving generating companies or transmission licensee in regard to matters connected with clauses (a) to (d) above and to refer any dispute for arbitration;(g)to levy fees for the purposes of this Act;(h)to specify Grid Code having regard to Grid Standards;(i)to specify and enforce the standards with respect to quality, continuity and reliability of service by licensees;(j)to fix the trading margin in the inter-State trading of electricity, if considered, necessary;(k)to discharge such other functions as may be assigned under this Act.
