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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999

3. Term off Licence.

(1)The Government of Andhra Pradesh in exercise of the powers conferred by Section 14 (4) of the Act hereby grants a Licence for Transmission and Bulk Supply of electricity to the APTRANSCO in the area of Transmission and Bulk Supply during the period specified in paragraph 3(2) subject to the conditions set out in Parts II, III and IV of this licence.
(2)This Licence shall come into force on the First day of February 1999 and shall cease to be valid and effective;
(a)on completion of twelve months from the said date of enforcement; or
(b)on the date notified by the Commission under Section 14 (4) (b) of the Act; whichever is earlier.