Section 13 in Andhra Pradesh Provisional Transmission and Bulk Supply Licence, 1999
13. Basis of Charges.
(1)The tariffs notified by the APSEB vide B.P.Ms. No. 62 (Operation and Commercial) dated 28-12-1998 shall continue to apply and the APTRANSCO shall be entitled to recover charges as per the above notification till further orders as provided in paragraph 13 (2)(2)The State Government prior to the constitution of the Commission, and thereafter the Commission may issue orders for separate tariffs for transmission, bulk supply or any other activity or services by the APTRANSCO. The APTRANSCO shall be entitled to recover the charges as per the revised orders from the date notified in the said orders.(3)Except as mentioned above the tariff shall be determined in accordance with the provisions of Section 26 of the Act.
