Section 6 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
6. Information to the State Government or Commission.
(1)Subject to paragraph 6 (2) the licensee shall supply to the State Government or Commission in the manner and at the times specified by the State Government or Commission, such information as the State Government or Commission may consider necessary in respect of the conditions or as it may require for the purpose of performing its functions and duties under the provisions of the Act.(2)The power of the State Government or Commission to require information under paragraph 6 (1) is in addition to the power of the State Government or Commission to require information under or pursuant to any other condition of this licence or the provisions of the Act.(3)"Information" under this condition shall include any documents, accounts, estimates, returns or reports whether or not prepared specifically at the request of the State Government or Commission of any description specified by the State Government or Commission. This information may be for;(a)the Commission's own purpose; or(b)the purposes of the Government of India; or(c)the purposes of the State Government; or(d)the purposes of the Central Electricity Authority.(4)The licensee shall notify to the State Government and Commission as soon as possible of any major incident affecting any part of the total system which has occurred and shall within two (2) months of the date of such major incident:(a)prepare a report giving full details of the facts of the incident and its causes, and(b)furnish copies of the report to the State Government and Commission and to all parties involved in the major incident.
