Section 21(4) in Andhra Pradesh Electricity Reform Act, 1998
(4)A holder of a supply or transmission licence may, unless expressly, prohibited by the terms of its licence, enter into arrangements for the purchase of electricity from,(a)the holder of a supply licence which permits the holder of such licence to supply energy to other licensees for distribution by them; and(b)any person or Generating Company with the consent of the Commission.
