Section 13 in Karnataka Electricity Reform Act, 1999
13. Karnataka Power Transmission Corporation.
(1)Not later than sixty days from the date of commencement of this Act, the State Government shall cause a company to be incorporated under the provisions of the Companies Act, 1956 to be known as the Karnataka Power Transmission Corporation, (KPTC) with the principal objects of engaging in the business of purchase, transmission, sale and supply of electrical energy.(2)Subject to the provisions of section 12, KPTC shall be the principal company to undertake all planning and co-ordination concerning the electricity. KPTC shall also be the principal company to undertake transmission and work connected with transmission, determining the electricity requirements in the State in co-ordination with the generating companies, State Government, the Commission, the Regional Electricity Board and the Central Electricity Authority.(3)The KPTC shall [xxx] [Omitted by Act 26 of 2001 w.e.f 10.11.2001.] be responsible for the extra high voltage transmission system operation and shall operate the power system in an efficient manner.(4)The KPTC shall undertake the functions specified in this section and such other functions as may be assigned to it under the license to be granted to it by the Commission under this Act.(5)Upon the grant of license to the KPTC under chapter VII, the KPTC shall discharge such powers, duties and functions of the Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or the rules framed thereunder, as may be specified in the license and it shall be the obligation of the KPTC to undertake and duly discharge the powers, duties and functions so assigned.(6)Subject to sub-sections (1), (2) and (3) and subject to the overall supervision and control of the KPTC, a number of subsidiary or associated transmission [xxx] [Omitted by Act 26 of 2001 w.e.f 10.11.2001.] companies may be established in the State and the Commission may grant licenses under the terms of this Act to such transmission [xxx] [Omitted by Act 26 of 2001 w.e.f 10.11.2001.] companies, in consultation with KPTC.
