Section 17 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
17. Functions of Commission.
- Subject to the provision of this Act, the Commission shall perform the following functions namely:-(a)to regulate purchase, transmission, distribution, supply and utilisation of electricity the quality of service and the tariff and charges payable for the transmission, distribution or supply of electricity having regard to the interest of both the consumers and other persons availing the services and the utilities;(b)to regulate the procedure-(i)for purchase and procurement of electricity from any source for transmission, sale, distribution and supply thereof in the State; and(ii)for the determination of the price for such purchase or procurement;(c)to promote efficiency, economy and safety in the use of the electricity in the State;(d)to determine the tariff for electricity; wholesale, bulk, grid or retail in accordance with the provisions of this Act;(e)to determine the tariff payable for the use of the intra-State transmission facilities in accordance with the provisions of this Act;(f)to issue licences in accordance with the provisions of this Act and determine the conditions to be included in the licences;(g)to levy fees, charges and fines in accordance with the provisions of this Act and retain the same for its expenses;(h)to regulate the working of the licensees and to enable that the working of licensees is efficient, economical and equitable;(i)to require licensees to formulate prospective plans and schemes in co- ordination with the other persons for the promotion of generation, transmission, distribution, supply and use of electricity;(j)to require the licensees to collect data and forecast the demand for use of electricity;(k)to set and enforce standards for the electricity industry in the State including standards relating to safety, quality continuity and reliability of service;(l)to promote competitiveness in the electricity industry in the State;(m)to formulate standards, codes and practices for operation of the State Grid and the power system;(n)to promote efficient utilisation and conservation of electricity, reduction of wastes and losses in the use of electricity;(o)to give such advice to the State Government as the Commission deems appropriate, on matters concerning generation, transmission, distribution, supply and utilisation of electricity in the State;(p)to refer if the Commission deems appropriate, matters to other agencies and bodies dealing with consumer disputes, restrictive and unfair trade practices and management and administration of the affairs of the licensees;(q)to adjudicate upon the disputes and differences between the licensees and to refer matters for arbitration if considered necessary in accordance with the provisions of this Act; and(r)to undertake all incidental or ancillary functions that the Commission may consider appropriate.
