Section 34 in The Jammu and Kashmir Electricity Act, 2010
34. Duties of transmission licenses.
- It shall be the duty of a transmission licensee, -(a)to build, maintain and operate an efficient, coordinated and economical Intra-State Transmission System or Inter-State Transmission System, as the case may be;(b)to comply with the directions of the Regional Load Dispatch Centre and the State Load Despatch Centre, as the case may be;(c)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 ; or(ii)any consumer as and when such open access is provided by the Commission under sub-section (2) of the section 36, on payment of the transmission charges and a surcharge thereon, as may be specified by the Commission :Provided that such surcharge shall be utilized for the purpose of meeting the requirement of current level cross-subsidy :Provided further that such surcharge and cross-subsidies shall be progressively reduced in the manner as may be specified by the Commission :Provided also that the manner of payment and utilization of the surcharge shall be specified by the Commission :Provided also that such surcharge shall not be leviable in case open access in provided to a person who has established a captive generating plant for carrying the electricity to the destination of his own use.
