Section 138(2) in The Jammu and Kashmir Electricity Act, 2010
(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.
