Section 8 in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
8. Rights of the Transferee.
- The Transferee, being declared as State Transmission Utility' of Uttar Pradesh vide Government of Uttar Pradesh Notification No. 122/UNNP/24-07, Lucknow dated July 18, 2007, shall be deemed to be a licensee under Section 14 of the Central Act for undertaking the business to transmit electricity in the State.
