Section 10(10) in Telangana Electricity Reform Act, 1998
(10)Notwithstanding anything contained in sections 12 to 16 and sections 18 and 19 of the Indian Electricity Act, 1910 (Act No. IX of 1910), for the placing of the electric supply lines, appliances and apparatus for transmission, distribution and supply of energy, the Commission may, by order in writing confer upon licensees or any other person engaged in the business of transmission, distribution or supply of energy to the public under the Act, subject to such conditions and restrictions as the Commission may provide, any of the powers which the telegraph authority possess under the Indian Telegraph Act, 1885 (Act XIII of 1885) with respect to placing of telegraph lines and posts.
