Section 8 in The Jammu and Kashmir State Electricity Regulatory Commission Act, 2000
8. Functions of the Commission.
(1)The Commission shall discharge the following functions, namely :-(a)to determine the tariff or electricity, wholesale, bulk, grid or retail, as the case may be, in the manner provided in section 17;(b)to determine the tariff payable for use of the transmission facilities in the manner provided in section 17;(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 source for transmission, sale, distribution and 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 :Provided that nothing in this section shall apply to the following functions which shall be the responsibility of the Central Commission, namely :-(a)to regulate the tariff of generating companies owned or controlled by the Central Government;(b)to regulate the tariff of generating companies, other than owned or controlled by the Central Government specified in clause (a), if such generating companies enter into or otherwise have a composite scheme for generating and sale of electricity in more than one State;(c)to regulate-(i)the Inter-State transmission of energy including tariff of the transmission utilities;(ii)conveyance of energy by means of a main transmission line from the territory of one State to the territory of the another State;(iii)conveyance of energy across the territory of an intervening State as well as conveyance within a State which is incidental to such inter-State transmission of energy;(iv)the transmission of energy within the territory of the State on a system built, owned, operated, maintained or controlled by a Central transmission utility or by any person under the supervision and control of-a Central transmission utility.(2)Without prejudice to the provisions of sub-section (1), the Government may, by notification in the Government Gazette, confer or withdraw any of the following functions upon the Commission, namely :-(a)to regulate the investment approval, for generation, transmission, distribution and supply of power to the entities operating within the State;(b)to aid and advise the Government, in matters concerning electricity generation, transmission, distribution and supply in the State;(c)to regulate the operation of the power system within the State;(d)to issue licenses for transmission, bulk supply, distribution or supply of electricity and determine the conditions to be included in the licenses;(e)to regulate the working of the licensees and other persons authorized to engage in the electricity industry in the State and to promote their working in an efficient, economical and equitable manner;(f)to require licensees to formulate perspective plans and schemes in coordination with others for promotion of generation, transmission, distribution, supply and utilisation of electricity, quality of service and to devise proper power purchase and procurement process;(g)to set standards for the electricity industry in the State including standards relating to quality, continuity, and reliability of service;(h)to promote competitiveness and make venues for participation to private sector in the electricity industry in the State, and also to ensure a fair deal to the customers;(i)to lay down and enforce safety standards;(j)to aid and advise the Government in the formulation of the State power policy;(k)to collect and record information concerning the generation, transmission, distribution and utilization of electricity;(l)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;(m)to regulate the assets, properties and interest in properties concerning or related to the electricity industry in the State including the conditions governing entry into, and exit from the electricity industry in such manner as to safeguard the public interest;(n)to adjudicate upon the disputes and differences between the licensees and utilities and to refer the matter for arbitration;(o)to coordinate with environmental regulatory agencies and to evolve policies and procedures for appropriate environmental regulations of the electricity sector and utilities in the State; and(p)to aid and advise the Government on any other matter referred to the Commission.
