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[Cites 0, Cited by 1] [Section 181(2)] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(2)(z) in The Electricity Act, 2003

(z)duties of electricity trader under sub-section (2) of section 52;
(za)standards of performance of a licensee or a class of licensees under sub-section (1) of section 57;
(zb)the period within which information to be furnished by the licensee under sub-section (1) of section 59;
(zc)the manner of reduction of cross-subsidies under clause (g) of section 61;(zd) the terms and conditions for the determination of tariff under section 61;
(ze)details to be furnished by licensee or generating company under sub-section (2) of section 62;
(zf)the methodologies and procedures for calculating the expected revenue from tariff and charges under sub-section (5) of section 62;
(zg)the manner of making an application before the State Commission and the fee payable therefor under sub-section (1) of section 64;
(zh)issue of tariff order with modifications or conditions under sub-section (3) of section 64;
(zi)the manner by which development of market in power including trading specified under section 66;
(zj)the powers and duties of the Secretary of the State Commission under sub-section (1) of section 91;
(zk)the terms and conditions of service of the secretary, officers and other employees of the State Commission under sub-section (2) of section 91;
(zl)rules of procedure for transaction of business under sub-section (1) of section 92;
(zm)minimum information to be maintained by a licensee or the generating company and the manner of such information to be maintained under sub-section (8) of section 128;
(zn)the manner of service and publication of notice under section 130;
(zo)the form of preferring the appeal and the manner in which such form shall be verified and the fee for preferring the appeal under sub-section (1) of section 127;
(zp)any other matter which is to be, or may be, specified.