(2)The functions of the Central Transmission Utility shall be–(a)to undertake transmission of electricity through inter-State transmission system;(b)to discharge all functions of planning and co-ordination relating to inter-State transmission system with–(i)State Transmission Utilities;(ii)Central Government;(iii)State Governments;(iv)generating companies;(v)Regional Power Committees;(vi)Authority;(vii)licensees;(viii)any other person notified by the Central Government in this behalf;(c)to ensure development of an efficient, co-ordinated and economical system of inter-State transmission lines for smooth flow of electricity from generating stations to the 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; or(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 Central Commission:Provided that such surcharge shall be utilised 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 Central Commission:Provided also that the manner of payment and utilisation of the surcharge shall be specified by the Central Commission:Provided also that such surcharge shall not be leviable in case open access is provided to a person who has established a captive generating plant for carrying the electricity to the destination of his own use.
