Section 1 in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
1. Short title, extent and commencement. -
(1)These regulations may be called the Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007.(2)These regulations shall be applicable to the owners of the inter-State transmission system, including any element thereof, transmission charges of which are determined by the Commission on cost-plus basis.(3)These regulations shall come into force on 1-1-2008.
