Section 13(5) in The Haryana Electricity Reform Act, 1997
(5)Upon the grant of licence to the Transco under clause (a) of sub-section (1) of Section 15 of this Act, the Transo shall discharge such powers, duties and functions of the Haryana State Electricity Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948, or the rules framed thereunder as the Commission may specify in the licence and it shall be the statutory obligation of the Transco to undertake any duly discharge the powers, duties and functions so assigned.
