Section 13(2) in Andhra Pradesh Electricity Reform Act, 1998
(2)Subject to the powers of the State Government under section 12, the APTRANSCO established by the State Government in terms of sub-section (1) shall be the principal company to undertake all planning and co-ordination in regard to transmission; undertaking the works connected with transmission, determining the electricity requirements in the State in co-ordination with the Generating companies. State Government, the Commission, the Regional Electricity Boards, and the Central Electricity Authority; the operation of the power system.
