Section 3(18) in Central Electricity Regulatory Commission (Terms and Conditions of Tariff) Regulations, 2019
(18)"De-commissioning" means removal from service of a generating station or a unit thereof or transmission system including communication system or element thereof, after it is certified by the Central Electricity Authority or any other authorized agency, either on its own or on an application made by the project developer or the beneficiaries or both, that the project cannot be operated due to non-performance of the assets on account of technological obsolescence or uneconomic operation or a combination of these factors;
