Section 13(3) in The U.P. Electricity Reforms Act, 1999
(3)The Power Corporation shall, -(a)be provisional licensee for transmission and supply of electricity within the State until the grant of licence by the commission;(b)be responsible for transmission system operations;(c)be the legal successor of the Board in relation to all power purchase and transmission agreements entered into by the Board with generating and transmission companies including those owned or controlled by the Central Government; and(d)undertake such other functions as may be required under the licence.
