Section 11 in Karnataka Electricity Reform Act, 1999
11. Functions of the Commission .
(1)Subject to the provisions of this Act, the Commission shall be responsible to discharge, amongst others, the following functions, namely:-(a)to regulate the purchase, distribution, supply and utilization of electricity, the quality of service, the tariff and charges payable keeping in view the interest of the consumer as well as the consideration that the supply and distribution cannot be maintained unless the charges for the electricity supplied are adequately levied and duly collected;(b)to promote efficiency, economy and safety in the use of the electricity in the State including and in particular, in regard to quality, continuity and reliability of service, the standard of performance by the units engaged in the electricity supply industry in the State, the efficient utilisation and conservation of energy, appropriate demand side management and reduction of wastes and losses in the use of electricity and to enable all reasonable demands for electricity to be met;(c)to issue licenses in accordance with the provisions of this Act and determine the conditions to be included in the licenses;(d)to regulate the working of the licensees and to promote their working in an efficient, economical and equitable manner;(e)to regulate the assets, properties and interest in properties concerning or related to the electricity industry in the State;(f)to aid and advise, in matters concerning electricity generation, transmission, distribution and supply in the State;(g)to promote competitiveness and progressively involve the participation of private sector, while ensuring fair deal to the customers;(h)to collect data and forecast on the demand for, and use of, electricity and to require the licensees to collect such data and forecast;(i)to require licensees to formulate prospective plans and schemes in co-ordination with others for the promotion of generation, transmission, distribution and supply of electricity;(j)to set appropriate codes of conduct and standards for the electricity industry in the State and standards of service to the consumers by licensees;(k)to arbitrate or to nominate arbitrator (s) in matters of disputes and difference between licensees in accordance with the provisions of this Act ;(l)to coordinate with environmental regulatory agencies and to evolve policies and procedures for appropriate environmental regulations of electricity sector and utilities in the State; and(m)to undertake all incidental or ancillary functions connected with the electricity sector.(2)The Commission shall always act in a manner consistent with the objectives and purposes for which the Commission has been established as an independent statutory body corporate and all acts, decisions and orders of the Commission shall be pursuant to achieving and shall seek to achieve such objectives and purposes.(3)Notwithstanding the provisions of section 52 of the Indian Electricity Act, 1910 (Central Act 9 of 1910) or the provisions of section 3 (1) (ii) and section 76 of the Electricity (Supply) Act, 1948, the Commission shall have the power to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle disputes arising between licensees in accordance with the regulations and this shall be a condition in all licences granted under this Act .Part-IV Powers of the State Government
