Section 9 in The U.P. Electricity Reforms (Transfer of Transmission and Related Activities Including the Assets, Liabilities and Related Proceedings Scheme, 2010
9. Obligations of the Transferee and Transferor.
(1)The Transferee shall be responsible to duly discharge the bulk supply obligations of the Transferor in so far as they relate to the transmission of electricity and matters connected therewith such as the provisions dealing with operating arrangements, connection and metering, rights of access, non interfering with equipment in the same manner as the Transferor was bound to immediately before the date of the transfer.(2)The Transferee shall undertake the activities of transmission of electricity in the State under the regulatory control of the Commission as per the provisions of the Central Act and State Act.
