Section 33(2) in Karnataka Electricity Reform Act, 1999
(2)The licensees shall be subject to such regulations made by the Commission in regard to assets, properties, interests in property and other facilities forming an integral part of, or used in connection with, the licensed activity in the State and the licensees shall not dispose off or disconnect such assets in violation of such regulations .Part-X Advisory Committee, Consumer Consultation, Disclosure of Information, Standard of Performance Etc
