Section 3(3) in The Central Electricity Regulatory Commission (Sharing of Revenue Derived from Utilisation of Transmission Assets for Other Business) Regulations, 2007
(3)The details specified under clause (2) shall thereafter be furnished by the transmission owner every time there is a change in the utilization of its assets for other business: Provided that these details in case of telecommunication business shall be furnished half-yearly by 30th April and 31st October of each year:Provided further that in case of a business other than the telecommunication business such details shall be furnished yearly by 31st October of each year even though there is no change in utilisation of the assets:.
