Section 13(5) in Andhra Pradesh Electricity Reform Act, 1998
(5)Upon the grant of licence to the APTRANSCO under clause (a) of sub-section (1) of section 15 of this Act, the APTRANSCO shall discharge such powers and perform such duties and functions of the Andhra Pradesh 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 APTRANSCO to undertake and duly discharge the powers, duties and functions so assigned.
