Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Atomic Energy Act, 1962

(1)Notwithstanding anything contained in the [Electricity (Supply) Act, 1948 (54 of 1948)], the Central Government shall have authority -
(a)to develop a sound and adequate national policy in regard to atomic power, to co-ordinate such policy with the Central Electricity Authority and the State Electricity Boards constituted under sections 3 and 5 respectively of that Act and other similar statutory corporations concerned with the control and utilisation of other power resources, to implement schemes for the generation of electricity in pursuance of such policy and to operate [either by itself or through any authority or corporation established by it or a Government company,] [Inserted by Act 29 of 1987, Section 4 (w.e.f. 8.9.1987). ] atomic power stations in the manner determined by it in consultation with the Boards or Corporations concerned, with whom it shall enter into agreement regarding the supply of electricity so produced;
(b)to fix rates for and regulate the supply of electricity from atomic power stations [either by itself or through any authority or corporation established by it or a Government company, in consultation with ] [Substituted by Act 29 of 1987, Section 4, for " with the concurrence of" (w.e.f. 8.9.1987). ]of the Central Electricity Authority;
(c)to enter into arrangements with the Electricity Board of the State in which an atomic power station is situated, [either by itself or through any authority or corporation established by it or a Government company] [Inserted by Act 29 of 1987, Section 4 (w.e.f. 8.9.1987). ] for the transmission of electricity to any other State:
Provided that in case there is a difference of opinion between the Central Government [or such authority or corporation or Government company, as the case may be,] [Inserted by Act 29 of 1987, Section 4 (w.e.f. 8.9.1987). ] and any State Electricity Board in regard to the construction of necessary transmission lines, the matter shall be referred to the Central Electricity Authority whose decision shall be binding on the parties concerned.