Section 46 in The Jammu and Kashmir Electricity Act, 2010
46. Provisions with respect to electricity trader.
(1)Without prejudice to the provisions contained in clause (c) of section 12, the Commission may, specify the technical requirement, capital adequacy requirement and credit worthiness for being an electricity trader.(2)Every electricity trader shall discharge such duties, in relation to supply and trading in electricity, as may be specified by the Commission.
