Section 15 in The Central Electricity Regulatory Commission (Procedure, Terms & Conditions for grant of Transmission License and other related matters) Regulations, 2001
15. Obligations of Licensee.
- The licensee shall be subject to the following obligations:-(a)The licensee shall commission the project within the specified time in an efficient manner in accordance with the Agreement(s).(b)The licensee shall strictly comply with the requirements of all laws in force and, in particular, the Electricity Laws, Indian Electricity Grid Code, orders and directions issued by the Commission from time to time, and he shall act in accordance with the agreement(s)during construction as well as operation and maintenance of the Project.(c)Any person lawfully authorized by the licensee to carry out the purposes of the license, shall comply with Sections 12 to 19 of the Act as if he is a licensee under the Act.(d)The licensee shall render all assistance to any person authorised by Commission, the Central Transmission Utility and Electrical Inspector for carrying out his duties relating to the Project.
