Section 10 in The U.P. Electricity Reforms Act, 1999
10. Functions of the Commission.
- The Commission shall have the following functions, namely, -(a)to determine the tariff for electricity, wholesale, bulk, grid or retail, as the case may be;(b)to determine the tariff payable for the use of the transmission facilities;(c)to regulate power purchase and procurement process of the transmission utilities and distribution utilities including the price at which the power shall be procured from the generating companies, generating stations or from other sources for transmission, sale, distribution or supply in the State;(d)to promote competition, efficiency and economy in the activities of the electricity' industry to achieve the objects and purposes of this Act;(e)to regulate investment approval for transmission, distribution or supply of electricity to the entities operating within the State;(f)to aid and advise the State Government in matters concerning electricity generation, transmission, distribution and supply in the State;(g)to issue licence for transmission, distribution or supply of electricity and determine the conditions of the licence,(h)to regulate the working of licensees and other persons authorised or permitted to engage in the electricity industry in the State and to make their working efficient, economical and equitable;(i)to require licensees to formulate plans and schemes for the promotion of generation, transmission, distribution, supply or utilisation of electricity and quality of service and to device proper power purchase and procurement process;(j)to set standards for the electricity industry in the State including standards relating to quality, continuity and reliability of service;(k)to promote competitiveness and make avenues for participation of private sector in the electricity industry in the State and also to ensure a fair deal to the consumers;(l)to lay down and enforce safety standards;(m)to aid and advise the State Government in formulating power policy for the State;(n)to collect and record information relating to generation, transmission, distribution or utilization of electricity;(o)to collect and publish data and forecasts on the demand for, and use of electricity in the State and to require the licensees to collect and publish such data;(p)to regulate the assets, properties and interest in properties relating to the electricity industry in the State in such manner as to safeguard the public interest;(q)to adjudicate upon the disputes and differences between a licensee and utility or to refer the same for arbitration;(r)to co-ordinate with environmental regulatory agencies for evolving policies and procedures for appropriate environmental regulation of Electricity Section in the State; and(s)to aid and advise the State Government on any other matter referred by the State Government.
