Section 13(4) in The Orissa Electricity Reform Act, 1995
(4)Upon the grant of licence to Gridco under Section 15, Gridco shall discharge such powers, duties and functions of the Board including those under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or the rules framed thereunder as the Commission may specify in the licence and it shall undertake and duly discharge the powers, duties and functions so assigned.
