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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(1) in Telangana Electricity Reform Act, 1998

(1)Subject to the provisions of this Act, the Commission shall be responsible to discharge amongst others the following functions, namely:-
(a)to aid and advise, in matters concerning electricity generation, transmission, distribution and supply in the State;
(b)to regulate the working of the licensees and to promote their working in an efficient, economical and equitable manner including laying down standards of performance for the licensees in regard to services to consumers;
(c)to issue licences in accordance with the provisions of this Act and determine the conditions to be included in the licences;
(d)to promote efficiency, economy and safety in the use of the electricity in the State including and in particular in regard to quality, continuity and reliability of service and enable to meet all such reasonable demands for electricity;
(e)to regulate the purchase, distribution, supply and utilization of electricity, the quality of service, the tariff and charges payable keeping in view both the interest of the consumer as well as the consideration that the supply and distribution cannot be maintained unless the charges for the electricity supplied are adequately levied and duly collected;
(f)to promote competitiveness and progressively involve the participation of private sector, while ensuring fair deal to the customers;
(g)to collect data and forecast on the demand and use of electricity and to require the licensees to collect such data and forecast;
(h)to require licensees to formulate perspective plans and schemes in co-ordination with others for the promotion of generation, transmission, distribution and supply of electricity;
(i)to regulate the assets, properties and interest in properties concerning or related to the electricity industry in the State;
(j)to lay down a uniform system of accounts among the licensees;
(k)to regulate working of licensees and promote their working in an efficient economical and equitable manner; and
(l)to undertake all incidental or ancillary things.