Section 138 in The Jammu and Kashmir Electricity Act, 2010
138. Power of the Commission to make regulations.
(1)The Commission may, by notification, make regulations consistent with the Act and the rules generally to carry out the provisions of the Act.(2)In particular and without prejudice to the generality of the powers contained in sub-section (1), such regulations may provide for all or any of the following matters, namely : -(a)period to be specified under the first proviso to section 14;(b)the form and the manner of the application for grant of licence under sub-section (1) of section 15;(c)the manner and particulars for licence to be published under sub-section (2) of section 15;(d)the conditions of licence under section 16;(e)the manner and particulars of notice under clause (a) of subsection (2) of section 18;(f)publication of the alterations or amendments to be made in the licence under clause (c) of sub-section (2) of section 18;(g)levy and collection of fees and charges from generating companies or licensee under sub-section (3) of section 27;(h)rates, charges and the terms and conditions in respect of intervening transmission facilities under proviso to subsection (1) of section 31;(i)payment of transmission charges and a surcharge under sub-clause(ii)of clause (d) of sub-section (2) of section 33;(j)reduction of surcharge and cross subsidies under second proviso to sub-clause (ii) of clause (d) of sub-section (2) of section 33;(k)manner and utilization of payment and a surcharge under third proviso to sub-clause (ii) of clause (d) of sub-section (2) of section 33;(l)payment of transmission charges and a surcharge under sub-clause (ii) of clause (c) of section 34;(m)reduction of surcharge and subsidies under second proviso to sub-clause (ii) of clause (c) of section 34;(n)the manner of payment of surcharge under the fourth proviso to sub-clause (ii) of clause (c) of section 34;(o)proportion of revenues from other business to be utilized for reducing the transmission and wheeling charges under proviso to section 35;(p)payment of additional charges on charges of wheeling under sub-section (4) of section 36;(q)guidelines under sub-section (5) of section 36;(r)the period to be specified by the Commission for the purposes specified under sub-section (1) of section 37;(s)methods and principles by which charges for electricity shall be fixed under clause (a) of sub-section (2) of section 39;(t)reasonable security payable to the distribution licensee under sub-section (1) of section 41;(u)payment of interest on security under sub-section (4) of section 41;(v)electricity supply code under section 44;(w)duties of electricity trader under sub-section (2) of section 46;(x)standards of performance of a licensee or a class of licensees under sub-section (1) of section 51;(y)the period within which information be furnished by licensee under sub-section (1) of section 53;(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.(3)All regulations made by the Commission under the Act shall be subject to the condition of previous publication.
