Section 22 in Andhra Pradesh Electricity Reform Act, 1998
22. Annual Accounts of licensee
Every licensee shall, unless expressly exempted by the licence, prepare and render to the Commission every year on or before the date specified in the licence, an annual statement or statements of accounts of its undertaking and of each separate business unit as specified in the licence made up to such date, in such form and containing such particulars, as may be set out in the licence. It shall be a term of the licence that such statements shall be published in manner prescribed in the regulations.PART-VII REORGANISATION OF THE ELECTRICITY INDUSTRY
