Section 17 in The U.P. Electricity Reforms Act, 1999
17. Duties and powers of the licensee.
(1)It shall be the duty of the licensee of transmission or supply in respect of an area of transmission or supply, as the ease may be, to develop and maintain an efficient, co-ordinated and economical system of electricity transmission or supply.(2)Every licensee and generating company shall comply with the provisions of the regulations made from time to time governing the terms and conditions for the operation and maintenance of the power system and electric supply lines.(3)Sections 12 to 19 of the Indian Electricity Act, 1910 shall have effect in relation to a licensee as if he were a licensee under the said Act:Provided that the Commission may impose such restrictions, exceptions and conditions as it may deem fit.(4)A licensee may, unless expressly prohibited by the licence, enter into arrangements for the purchase of electricity' from, -(a)the holder of a supply licence which permits the holder of such licence to supply electricity to other licensees for distribution by them; or(b)any other person or generating company with the consent of the Commission.
