Electricity Act, 2003
16. Conditions of
licence.-
The Appropriate
Commission may specify any general or specific conditions which shall apply
either to a licensee or class of licensees and such conditions shall be deemed
to be conditions of such licence:
Provided
that
the Appropriate Commission shall, within one year from the appointed date,
specify any general or specific conditions of licence applicable to the
licensees referred to in the first, second, third, fourth and fifth provisos of
section 14 after the expiry of one year from the commencement of this Act.