Section 13(4) in Rajasthan Power Sector Reforms Act, 1999
(4)Upon the grant of licence to the Corporation under sub- section (4) of section 17 or sub-section (1) of section 18 of this Act, it shall exercise such powers and perform such duties and functions of the Board including those under the Indian Electricity Act, 1910 (Central Act No. 9 of 1910) and the Electricity (Supply) Act, 1948 (Central Act No. 54 of 1948) or the rules framed thereunder as the Commission may specify in the licence and it shall be the statutory obligation of the Corporation to undertake and duly discharge the powers, duties and functions so assigned.
