Section 4(1) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
(1)The transmission owner shall share the revenue from the other business in the following manner, namely:(a)Telecommunication business .-(i)In case the other business is the telecommunication business the criterion for sharing of revenue shall be the length of the right-of-way used for laying optical fibre cable or optical fibre composite overhead ground wire over the transmission towers owned by the transmission owner for telecommunication business.(ii)The transmission owner shall share revenue @ Rs. 3000 per year per km of the right-of-way utilised for laying one optical fibre cable or optical fibre composite overhead ground wire over the transmission towers and the revenue shared may be apportioned between the users of the optic fibre cable or optical fibre composite overhead ground wire in proportion to the number of fibres identified for utilization.Explanation. -If an optical fibre cable or optical fibre composite overhead ground wire having 'm' fibres has been installed on a transmission line, and 'n' fibres are meant to be used for telecommunication business (remaining fibres being used for Unified Load Despatch and Communication scheme), telecommunication business will reimburse Rs.(n/m) x 3000 per Km to the transmission business for reduction of annual transmission charges.(iii)Length of the right-of-way existing on 1st April shall be considered for calculation of revenue sharable for the period 1st April to 30th September and that existing on 1st October for the period from 1st October to 31st March of the relevant financial year:Provided that in case of the transmission owner undertaking telecommunication business before commencement of these regulations, length of right-of-way as existing on 1st January, 2008 shall be considered for calculation of revenue sharable for the period 1st January, 2008 to 31st March, 2008.(b)Other than telecommunication business .-In case the other business is a business other than the telecommunication business, the sharing of revenue shall be decided by the Commission on case-to-case basis on consideration of the value of the assets utilised in such other business, the revenue derived therefrom and other details furnished by the transmission owner under regulation 3 of these regulations:Provided that before deciding the question of sharing of revenue, the Commission shall provide an opportunity of representation to the transmission owner and the beneficiaries of the assets.
