Section 17(3) in Telangana Electricity Reform Act, 1998
(3)Subject to sub-section (4) of section 12 and sections 13 to 19 of the Indian Electricity Act, 1910 (Which relate to the carrying out of works) shall have effect in relation to a person authorised by a licence under this Act to transmit or supply electricity as if he is a licensee in that Act.
