Section 12(4) in Central Electricity Regulatory Commission (Cross Border Trade of Electricity) Regulations, 2019
(4)Upon grant of long-term access or medium-term open access for cross border trade of electricity, the Applicant shall sign the Long Term Access Agreement or Medium Term Open Access Agreement, as the case may be, with CTU which shall contain the date of commencement of long-term access or medium-term open access, as the case may be, the point of injection of power into the Indian grid and point of drawal from the Indian grid.Provided that in case long-term access or medium-term open access is granted to the inter-State transmission system of an inter-State transmission licensee other than the CTU, the agreement shall be signed between the Applicant, CTU and such inter-State transmission licensee.
