Section 17(1) in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
(1)Notwithstanding anything contained in any other law, the tariff for interstate transmission of electricity and the tariff for supply of electricity, grid, wholesale, bulk or retail, as the case may be, in the State (hereinafter referred to as the 'tariff'), shall be subject to the provisions of this Act and the tariff shall be determined by the Commission in accordance with the provisions of this Act.
