Section 31 in The Jammu and Kashmir Electricity Act, 2010
31. Charges for intervening transmission facilities.
(1)Every licensee shall, on an order made under section 30, provide his intervening transmission facilities at rates, charges and terms and conditions as may be mutually agreed upon :Provided that the Commission may specify rates, charges and terms and conditions if these can not be mutually agreed upon by the licensee.(2)The rates, charges and terms and conditions referred to in sub-section (1) shall be fair and reasonable, and may be allocated in proportion to the use of such facilities.Explanation : - For purposes of sections 30 and 31, the expression "intervening transmission facilities" means the electric lines owned or operated by a licensee where such electric lines can be utilized for transmitting electricity for and on behalf of another licensee at his request and on payment of a tariff or charge.
