(3)As per Section 39(2) of the Electricity Act, 2003 the functions of State Transmission Utility are as follows(a)to undertake transmission of energy through the Intra-State Transmission System(b)to discharge all functions of planning and coordination relating to Intra-State Transmission System with(i)Central Transmission Utility;(ii)State Governments;(iii)Generating Companies;(iv)Regional Power Committee;(v)Authority;(vi)Licensees;(vii)Any other person notified by the State Government in this behalf(c)to ensure development of an efficient, coordinated and economical system of intra-state transmission lines for smooth flow of electricity from a generating station to load centres;(d)to provide non-discriminatory open access to its transmission system for use by -(i)any licensee or generating company on payment of the transmission charges;(ii)any consumer as and when such open access is provided by the State Commission under sub-section (2) of Section 42, on payment of the transmission charges and a surcharge thereon, as may be specified by the State Commission.
