The Electricity Act, 2003

188 sections.

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