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On 10th June, 2003, the Electricity Act was
notified by the Govt. of India. This Act seeks to consolidate the
laws relating to generation, transmission, distribution, trading and use
of electricity and generally for taking measures conducive to development
of electricity industry, promoting competition therein, protecting
interest of consumers and supply of electricity to all areas,
rationalization of electricity tariff ensuring transparent policies
regarding subsidies, promotion of efficient and environmentally benign
policies, constitution of Central Electricity Authority,
Regulatory Commissions and establishment of Appellate Tribunal and for matters connected therewith or incidental thereto. The
Act extends to the whole of India except the state of Jammu & Kashmir.
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