Section 23(5) in Telangana Electricity Reform Act, 1998
(5)The State Government may, after consulting the [TSTRANSCO] [APTRANSCO is now renamed as TSTRANSCO in the Telangana State.] (the "transferor licensee"), or generating company or companies, as the case may be, require them to draw up a transfer, scheme to vest in a further licensee (the "transferee licensee") or any generating companies, any of the functions including distribution function, property, interest in property, rights and liabilities which have been vested in the transferor licensee or generating companies, as the case may be, under this section and publish the same as statutory transfer scheme under this Act. The transfer scheme to be notified under this sub-section shall have the same effect as the transfer scheme under sub-section (2).
