Section 9 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
9. Application of Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948).
(1)The licensee shall comply with the requirements of the Indian Electricity Act, 1910 and Electricity (Supply) Act. 1948 and rules made thereunder, to the extent they have not been disapplied under the Act, in carrying out its functions and obligations under this licence.(2)The State Government may publish an order authorizing the licensee to exercise any power or authority which could be given to the licensee under the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act. 1948 (54 of 1948).
