27B. State Transmission Utility:-
(1) The State Government shall, by notification in the Official Gazette, specify the State Electricity Board or any Government company as the State Transmission Utility.
(2) The functions of the State Transmission Utility shall be to-
(a) undertake transmission of energy through intra- State transmission system;
(b) discharge all functions of planning and coordination relating to intra- State transmission system with-
(i) Central Transmission Utility;
(iii) generating companies; (iv) Regional Electricity Boards; (v) Authority;
(vii) transmission licensees;
(viii) any other person notified by the State Government in this behalf.
(3) The State Transmission Utility shall excercise supervision and control over the intra- State transmission system.
(4) The State Transmission Utility shall comply with and ensure compliance by others in that State of the directions which the Central Transmission Utility may give from time to time in connection with the integrated grid operations and operation of the power system or otherwise in regard to matters which affect the operation of the inter- State transmission system.
Grant of transmission license by the Central Government.