Section 6(4) in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
(4)The licensee shall notify to the State Government and Commission as soon as possible of any major incident affecting any part of the total system which has occurred and shall within two (2) months of the date of such major incident:(a)prepare a report giving full details of the facts of the incident and its causes, and(b)furnish copies of the report to the State Government and Commission and to all parties involved in the major incident.
