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State of Uttar Pradesh - Section

Section 110 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004

110. Miscellaneous.

- A Transmission Licensee may with prior intimation to the Commission engage in any other business for optimum utilization of its assets except trading. In case the transmission licensee engages in any business for optimum utilization of its assets it shall maintain separate accounts for each such business undertaking to ensure that transmission business neither subsidies in any way such business undertaking nor encumbers its transmission assets in any way to support such business.