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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(y) in Central Electricity Regulatory Commission (Sharing of Inter State Transmission Charges and Losses) Regulations, 2010

(y)[ No transmission charges and losses for the use of ISTS network shall be payable for the capacity of the generation projects based on solar resources for a period of 25 years from the date of commercial operation of the such generation projects if they fulfill the following conditions: [Added by Notification No. L-1/44/2010-CERC, dated 14.12.2017 (w.e.f. 15.6.2010).]
(i)Such generation capacity has been awarded through competitive bidding; and
(ii)Such generation capacity has been declared under commercial operation between 1.7.2017 and [12.2.2018]; and
(iii)Power Purchase Agreement(s) have been executed for sale of power from such generation capacity to the Distribution Companies for compliance of their renewable purchase obligation.