| Contents |
| Sections |
Particulars |
| |
Preamble |
| Part I |
Preliminary |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| Part II |
National Electricity Policy and Plan |
| 3 |
National Electricity Policy and Plan |
| 4 |
National policy on standalone systems for rural areas and nonconventional energy systems |
| 5 |
National policy on electrification and local distribution in rural areas |
| 6 |
Joint responsibility of State Government and Central Government in rural electrification |
| Part III |
Generation of Electricity |
| 7 |
Generating company and requirement for setting up of generating station |
| 8 |
Hydro-electric generation |
| 9 |
Captive generation |
| 10 |
Duties of generating companies |
| 11 |
Directions to generating companies |
| Part IV |
Licensing |
| 12 |
Authorised persons to transmit, supply, etc., electricity |
| 13 |
Power to exempt |
| 14 |
Grant of licence |
| 15 |
Procedure for grant of licence |
| 16 |
Conditions of licence |
| 17 |
Licensee not to do certain things |
| 18 |
Amendment of licence |
| 19 |
Revocation of licence |
| 20 |
Sale of utilities of licensees |
| 21 |
Vesting of utility in purchaser |
| 22 |
Provisions where no purchase takes place |
| 23 |
Directions to licensees |
| 24 |
Suspension of distribution licence and sale of utility |
| Part V |
Transmission of Electricity |
| 25 |
Inter-State, regional and inter-regional transmission |
| 26 |
National Load Despatch Centre |
| 27 |
Constitution of Regional Load Despatch Centre |
| 28 |
Functions of Regional Load Despatch Centre |
| 29 |
Compliance of directions |
| 30 |
Transmission within a State |
| 31 |
Constitution of State Load Despatch Centres |
| 32 |
Functions of State Load Despatch Centres |
| 33 |
Compliance of directions |
| 34 |
Grid Standards |
| 35 |
Intervening transmission facilities |
| 36 |
Charges for intervening transmission facilities |
| 37 |
Directions by Appropriate Government |
| 38 |
Central Transmission Utility and functions |
| 39 |
State Transmission Utility and functions |
| 40 |
Duties of transmission licensees |
| 41 |
Other business of transmission licensee |
| Part VI |
Distribution of Electricity |
| 42 |
Duties of distribution licensee and open access |
| 43 |
Duty to supply on request |
| 44 |
Exceptions from duty to supply electricity |
| 45 |
Power to recover charges |
| 46 |
Power to recover expenditure |
| 47 |
Power to require security |
| 48 |
Additional terms of supply |
| 49 |
Agreements with respect to supply or purchase of electricity |
| 50 |
The Electricity Supply Code |
| 51 |
Other businesses of distribution licensees |
| 52 |
Provisions with respect to electricity trader |
| 53 |
Provision relating to safety and electricity supply |
| 54 |
Control of transmission and use of electricity |
| 55 |
Use, etc., of meters |
| 56 |
Disconnection of supply in default of payment |
| 57 |
Standards of performance of licensee |
| 58 |
Different standards of performance by licensee |
| 59 |
Information with respect to levels of performance |
| 60 |
Market domination |
| Part VII |
Tariff |
| 61 |
Tariff regulations |
| 62 |
Determination of tariff |
| 63 |
Determination of tariff by bidding process |
| 64 |
Procedure for tariff order |
| 65 |
Provision of subsidy by State Government |
| 66 |
Development of market |
| Part VIII |
Works |
| 67 |
Provision as to opening up of streets, railways, etc., |
| 68 |
Overhead lines |
| 69 |
Notice to telegraph authority |
| Part IX |
Central Electricity Authority |
| 70 |
Constitution, etc., of Central Electricity Authority |
| 71 |
Members not to have certain interest |
| 72 |
Officers and staff of Authority |
| 73 |
Functions and duties of Authority |
| 74 |
Power to require statistics and returns |
| 75 |
Directions by Central Government to Authority |
| Part X |
Regulatory Commissions |
| 76 |
Constitution of Central Commission |
| 77 |
Qualifications for appointment of Members of Central Commission |
| 78 |
Constitution of Selection Committee to recommend Members |
| 79 |
Functions of Central Commission |
| 80 |
Central Advisory Committee |
| 81 |
Objects of Central Advisory Committee |
| 82 |
Constitution of State Commission |
| 83 |
Joint Commission |
| 84 |
Qualifications for appointment of Chairperson and Members of State Commission |
| 85 |
Constitution of Selection Committee to select Members of State Commission |
| 86 |
Functions of State Commission |
| 87 |
State Advisory Committee |
| 88 |
Objects of State Advisory Committee |
| 89 |
Term of office and conditions of service of Members |
| 90 |
Removal of Member |
| 91 |
Secretary, officers and other employees of Appropriate Commission |
| 92 |
Proceedings of Appropriate Commission |
| 93 |
Vacancies, etc., not to invalidate proceedings |
| 94 |
Powers of Appropriate Commission |
| 95 |
Proceedings before Commission |
| 96 |
Powers of entry and seizure |
| 97 |
Delegation |
| 98 |
Grants and loans by Central Government |
| 99 |
Establishment of Fund by Central Government |
| 100 |
Accounts and audit of Central Commission |
| 101 |
Annual report of Central Commission |
| 102 |
Grants and loans by State Government |
| 103 |
Establishment of Fund by State Government |
| 104 |
Accounts and audit of State Commission |
| 105 |
Annual report of State Commission |
| 106 |
Budget of Appropriate Commission |
| 107 |
Directions by Central Government |
| 108 |
Directions by State Government |
| 109 |
Directions to Joint Commission |
| Part XI |
Appellate Tribunal for Electricity |
| 110 |
Establishment of Appellate Tribunal |
| 111 |
Appeal to Appellate Tribunal |
| 112 |
Composition of Appellate Tribunal |
| 113 |
Qualifications for appointment of Chairperson and Member of Appellate Tribunal |
| 114 |
Term of office |
| 115 |
Terms and conditions of service |
| 116 |
Vacancies |
| 117 |
Resignation and removal |
| 118 |
Member to act as Chairperson in certain circumstances |
| 119 |
Officers and other employees of Appellate Tribunal |
| 120 |
Procedure and powers of Appellate Tribunal |
| 121 |
Power of Chairperson of Appellate Tribunal |
| 122 |
Distribution of business amongst Benches and transfer of cases from one Bench to another Bench |
| 123 |
Decision to be by majority |
| 124 |
Right of appellant to take assistance of legal practitioner and of Appropriate Commission to appoint presenting officers |
| 125 |
Appeal to Supreme Court |
| Part XII |
Investigation and Enforcement |
| 126 |
Assessment |
| 127 |
Appeal to appellate Authority |
| 128 |
Investigation of certain matters |
| 129 |
Orders for securing compliance |
| 130 |
Procedure for issuing directions by Appropriate Commission |
| Part XIII |
Reorganisation of Board |
| 131 |
Vesting of property of Board in State Government |
| 132 |
Use of proceeds of sale or transfer of Board, etc., |
| 133 |
Provisions relating to officers and employees |
| 134 |
Payment of compensation of damages or transfer |
| Part XIV |
Offences and Penalties |
| 135 |
Theft of electricity |
| 136 |
Theft of electric lines and materials |
| 137 |
Punishment for receiving stolen property |
| 138 |
Interference with meters or works of licensee |
| 139 |
Negligently wasting electricity or injuring works |
| 140 |
Penalty for maliciously wasting electricity or injuring works |
| 141 |
Extinguishing public lamps |
| 142 |
Punishment for non-compliance of directions by Appropriate Commission |
| 143 |
Power to adjudicate |
| 144 |
Factors to be taken into account by adjudicating officer |
| 145 |
Civil court not to have jurisdiction |
| 146 |
Punishment for non-compliance of orders of directions |
| 147 |
Penalties not to affect other liabilities |
| 148 |
Penalty where works belong to Government |
| 149 |
Offences by companies |
| 150 |
Abetment |
| 151 |
Cognizance of offences |
| 151A |
Power of police to investigate |
| 151B |
Certain offences to be cognizable and non-bailable |
| 152 |
Compounding of offences |
| Part XV |
Special Courts |
| 153 |
Constitution of Special Courts |
| 154 |
Procedure and power of Special Court |
| 155 |
Special Court to have powers of Court of session |
| 156 |
Appeal and revision |
| 157 |
Review |
| Part XVI |
Dispute Resolution |
| 158 |
Arbitration |
| Part XVII |
Other Provisions |
| 159 |
Protection of railways, highways, airports and canals, docks, wharfs and piers |
| 160 |
Protection of telegraphic, telephonic and electric signalling lines |
| 161 |
Notice of accidents and inquiries |
| 162 |
Appointment of Chief Electrical Inspector and Electrical Inspector |
| 163 |
Power for licensee to enter premises and to remove fittings or other apparatus of license |
| 164 |
Exercise of powers of Telegraph Authority in certain cases |
| 165 |
Amendment of sections 40 and 41 of Act 1 of 1894 |
| Part XVIII |
Miscellaneous |
| 166 |
Coordination Forum |
| 167 |
Exemption of electric lines or electrical plants from attachment in certain cases |
| 168 |
Protection of action taken in good faith |
| 169 |
Members, officers, etc., of Appellate Tribunal, Appropriate Commission to be public servants |
| 170 |
Recovery of penalty payable under this Act |
| 171 |
Services of notices, orders or documents |
| 172 |
Transitional provisions |
| 173 |
Inconsistency in laws |
| 174 |
Act to have overriding effect |
| 175 |
Provisions of this Act to be in addition to and not in derogation of other laws |
| 176 |
Power of Central Government to make rules |
| 177 |
Powers of Authority to make regulations |
| 178 |
Powers of Central Commission to make regulations |
| 179 |
Rules and regulations to be laid before Parliament |
| 180 |
Powers of State Governments to make rules |
| 181 |
Powers of State Commissions to make regulations |
| 182 |
Rules and regulations to be laid before State Legislature |
| 183 |
Power to remove difficulties |
| 184 |
Provisions of Act not to apply in certain cases |
| 185 |
Repeal and saving |
| Schedules |
Enactments |
