Section 138(2)(z) in The Jammu and Kashmir Electricity Act, 2010

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State of Jammu-Kashmir - Subsection

Section 138(2)(z) in The Jammu and Kashmir Electricity Act, 2010

(z)the terms and conditions for determination of tariff under section 55;

(za)the period within which the cross subsidies shall be reduced under clause (g) of section 55;

(zb)details to be furnished by licensee or generating company under sub-section (2) of section 56;

(zc)the procedure for calculating the expected revenue from tariff and charges under sub-section (5) of section 56;

(zd)the manner of making an application before the Commission and fee payable therefor under section (1) of section 58;

(ze)issue of tariff order with modifications or conditions under sub-section (3) of section 58;

(zf)the manner by which development of market in power including trading specified under section 60;

(zg)rules of procedure for transaction of business under subsection (1) of section 73;

(zh)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 88;

(zi)the manner of service and publication of notice under section 90;

(zj)the form of preferring the appeal and the manner in which such form shall be verified and the fee for preferring appeal under sub-section (3) of section 103;

(zk)any other matter which is to be, or may be, specified.

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State of Jammu-Kashmir - Subsection

Section 138(2)(z) in The Jammu and Kashmir Electricity Act, 2010