Section 5 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
5. Prohibited Activities.
(1)The licensee shall not on its own account:(a)purchase or otherwise procure electricity or sell or otherwise dispose of electricity to any person other than pursuant to its Transmission and Bulk Supply Business except that the Licensee shall be permitted to enter into arrangements for the purchase of ancillary services; or(b)own, hold any beneficial interest in. or operate, any generating set or other sources of production of power in the area of Transmission and Bulk Supply; except for meeting its emergency power requirements, or(c)own, hold any beneficial interest in, or operate, any facilities for the transmission of electricity in the area of transmission and bulk supply other than pursuant to a licence granted by the State Government, or(d)commence any non-core activity.(2)For the purposes of this paragraph the terms "ancillary services" and "non-core activity" shall have the following meaning:"ancillary services" means black start, reactive power, frequency control and such other services as any electricity operator may be required to have available as ancillary services pursuant to the Grid Code or any agreement with the licensee primarily for the purpose of securing stability of operation of the Licensee's transmission system:"non-core activity" means any activity of the licensee or an affiliate of the Licensee other than those authorised or licensed under this Act.
