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State of Tamilnadu - Section

Section 4 in Central Electricity Authority (Furnishing of Statistics, Returns and Information) Regulations, 2007

4. Sources of Statistics, returns and information.

- All licensees, generating companies and person(s) mentioned below, but not limited to, shall furnish to the Authority such statistics, returns or other information relating to generation, transmission, distribution, trading and utilization of electricity at such times and in such form and manner as specified under these regulations-
(1)Licensees
(i)Transmission Licensees;
(ii)Distribution Licensees;
(iii)Trading Licensees;
(iv)Central Transmission Utility;
(v)State Transmission Utilities;
(vi)Appropriate Governments who are responsible for transmitting, distributing or trading of electricity;
(vii)Damodar Valley Corporation established under sub-section (1) of section 3 of the Damodar Valley Corporation Act, 1948 (14 of 1948);
(viii)Any person engaged in the business of transmission or supply of electricity under the provisions of the repealed laws or any act specified in the Schedule;
(ix)Any person who intends to generate and distribute electricity in a rural area as notified by the State Government;
(x)State Electricity Boards;
(xi)Local authorities including Cantonment Boards;
(xii)Deemed licensees and entities exempted from licence.
(xiii)Bhakra Beas Management Board.
(2)Generating companies-
(i)Generating companies established by appropriate Governments;
(ii)Independent Power Producers;
(iii)Appropriate Governments responsible for generating electricity;
(iv)Bhakra Beas Management Board;
(v)Any person engaged in the business of generating electricity under the provisions of the repealed laws or any act specified in the Schedule;
(vi)Damodar Valley Corporation.
(3)Person(s) generating electricity for own use:
(i)All captive power producers;
(ii)Any other person including Co-operative Society, Association of persons, body of individuals, etc. engaged in generating electricity for its or his own use.
(4)Other entities
(i)National Load Despatch Centre;
(ii)Regional Load Despatch Centre(s);
(iii)State Load Despatch Centre(s);
(iv)Regional Power Committee(s);
(v)High voltage or extra high voltage consumers of electricity.