Section 9 in Rajasthan Power Sector Reforms Act, 1999
9. Functions of the Commission.
(1)Subject to the provisions of this Act, the Commission shall discharge the following functions, namely: -(a)to determine the tariff for electricity, wholesale, bulk, grid or retail, as the case may be, in the manner provided in section 26 of this Act:(b)to determine the tariff payable for the use of the transmission facilities in the manner provided in section 26 of this Act:(c)to issue licenses for transmission, bulk supply, distribution or supply of electricity and determine the conditions to be included in the licenses:(d)to regulate the working of the licensees and other persons authorised or permitted to engage in the electricity industry in the State and to promote their working in an efficient, economical and equitable manner:(e)to regulate power purchase and procurement process of the transmission utilities and distribution utilities including the price at which the power shall be procured from the generating companies, generating stations or from other sources for transmission, sale, distribution and supply in the State:(f)to regulate the investment approval for transmission, distribution and supply of electricity to the entities operating within the State:(g)to aid and advise the State Government, in matters concerning electricity generation, transmission, distribution and supply in the State:(h)to regulate the operation of the power system within the State:(i)to require licensees to formulate perspective plans and schemes in coordination with others for the promotion of generation, transmission, distribution, supply and utilization of electricity, quality of service and to devise proper power purchase and procurement process:(j)to set standards for the electricity industry in the State including standards relating to quality, continuity and reliability of service:(k)to promote competitiveness, efficiency and economy and make avenues for participation of private sector in the electricity industry in the State, and also to ensure a fair deal to the customers:(l)to lay down and enforce safety standards:(m)to aid and advise the State Government in the formulation of the State power policy:(n)to collect and record information concerning the generation, transmission, distribution and utilization of electricity:(o)to collect and publish data and forecasts on the demand for. and use of, electricity in the State and to require the licensees to collect and publish such data:(p)to regulate the assets, properties and interest in properties concerning or related to the electricity industry in the State including the conditions governing entry into, and exit from, the electricity industry in such manner as to safeguard the public interest:(q)to adjudicate upon the disputes and differences between the licensees and utilities and to refer the matter for arbitration;(r)to coordinate with environmental regulatory agencies and to evolve policies and procedures for appropriate environmental regulation of the electricity sector and utilities in the State:(s)to aid and advise the State Government on any other matter referred to the Commission by such Government:(t)to lay down a uniform system of accounts among the licensees: and(u)to regulate the intra-state transmission of energy.(2)The Commission shall exercise its functions in conformity with the national power plan.
