Electricity Act, 2003

विद्युत अधिनियम, 2003

An Act 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, rationalisation 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.

Act number

Act 36 of 2003

Year

2003

Enacted on

26-05-2003

In force from

10-06-2003

Jurisdiction

Central Act (India)

Subjects

Energy And Electricity

Read the full text of Electricity Act, 2003 section by section on LawLens.

Official source: India Code