(2)In particular and without prejudice to the generality of the power contained in sub-section (1), such regulations may provide for all or any of the following matters, namely:–(a)period to be specified under the first proviso to section 14;(b)the form and the manner of application under sub-section (1) of section 15;(c)the manner and particulars of application for licence to be published under sub-section (2) of section 15;(d)the conditions of licence section 16;(e)the manner and particulars of notice under clause (a) of sub-section (2) of section 18;(f)publication of the alterations or amendments to be made in the licence under clause (c) of sub-section (2) of section 18;(g)levy and collection of fees and charges from generating companies or licensees under sub-section (3) of section 32;(h)rates, charges and the terms and conditions in respect of intervening transmission facilities under proviso to section 36;(i)payment of the transmission charges and a surcharge under sub-clause (ii) of clause (d) of sub-section (2) of section 39;(j)reduction *** of surcharge and cross subsidies under second proviso to sub-clause (ii) of clause (d) of sub-section (2) of section 39;(k)manner and utilisation of payment and surcharge under the fourth proviso to sub-clause (ii) of clause (d) of sub-section (2) of section 39;(l)payment of the transmission charges and a surcharge under sub-clause (ii) of clause (c) of section 40;(m)reduction *** of surcharge and cross subsidies under second proviso to sub-clause (ii) of clause (c) of section 40;(n)the manner of payment of surcharge under the fourth proviso to sub-clause (ii) of clause (c) of section 40;(o)proportion of revenues from other business to be utilised for reducing the transmission and wheeling charges under proviso to section 41;(p)reduction *** of surcharge and cross-subsidies under the third proviso to sub-section (2) of section 42;(q)payment of additional charges on charges of wheeling under sub-section (4) of section 42;(r)guidelines under sub-section (5) of section 42;(s)the time and manner for settlement of grievances under sub-section (7) of section 42;(t)the period to be specified by the State Commission for the purposes specified under sub-section (1) of section 43;(u)methods and principles by which charges for electricity shall be fixed under sub-section (2) of section 45;(v)reasonable security payable to the distribution licensee under sub-section (1) of section 47;(w)payment of interest on security under sub-section (4) of section 47;(x)electricity supply code under section 50;(y)the proportion of revenues from other business to be utilised for reducing wheeling charges under proviso to section 51;(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.
