Section 25 in Jammu and Kashmir State Electricity Regulatory Commission (Licensing) Regulations, 2013
25. Financial implication and proportion of revenue from other business.
(1)The transmission / distribution licensee may engage, with prior intimation to the Commission, in any other business for optimum utilisation of its assets under the licensed business(2)The transmission / distribution licensee engaging in other business, shall pay to the licensed business at least 50% of its profits earned out of such other business by using this asset, which shall be utilised for reducing the charges for transmission, or wheeling or distribution of electricity(3)The transmission / distribution licensee engaging in other business, shall not in any manner utilize the assets and facilities of the licensed business or otherwise directly or indirectly allow its other business to be undertaken in a manner that results in the licensed business subsidising its other business.(4)The transmission / distribution licensee engaging in other business, shall not in any manner, directly or indirectly encumber the assets and facilities of the licensed business for the other business or for any activities other than the licensed business.(5)The other business carried out by optimally utilizing the assets covered under the licence, shall not in any way affect or likely to affect the quality of supply and also quality of service rendered.
