Section 33 in Karnataka Electricity Reform Act, 1999
33. General control of the Commission.
(1)The licensees, the generating companies and other persons shall comply with the regulations framed by the Commission and the directions issued by the Commission from time to time governing the terms and conditions for the operation and maintenance of the integrated power system and its safety.(2)The licensees shall be subject to such regulations made by the Commission in regard to assets, properties, interests in property and other facilities forming an integral part of, or used in connection with, the licensed activity in the State and the licensees shall not dispose off or disconnect such assets in violation of such regulations .Part-X Advisory Committee, Consumer Consultation, Disclosure of Information, Standard of Performance Etc
