Section 35 in The Jammu and Kashmir Electricity Act, 2010
35. Other business of transmission licensee.
- A transmission licensee may, with prior intimation to the Commission, engage in any business for optimum utilization of its assets :Provided that a proportion of the revenues delivered from such business shall, as may be specified by the Commission, be utilized for reducing its charges for transmission and wheeling :Provided further that the transmission licensee shall maintain separate accounts for each such business undertaking to ensure that transmission business neither subsidies in any way such business undertaking nor encumbers its transmission assets in any way to support such business :Provided also that no transmission licensee shall enter into any contract or otherwise engage in the business of trading in electricity.
